12. Description of the subject matter of procurement.
(1)The description of the subject-matter of procurement shall be set out in the pre-qualification documents, bidder registration documents and the bidding documents and shall, -(a)be such as to meet the essential needs of the procuring entity;(b)to the extent practicable -(i)be objective, functional, generic and measurable;(ii)set out the relevant technical, quality and performance characteristics;(iii)not indicate a requirement for a particular trade mark, trade name or brand and in case it is essential to mention, the word or equivalent" shall be invariably used after the trade mark, trade name or brand;(c)be drawn up in accordance with guidelines as may be prescribed.(2)Where applicable, the technical specifications shall, to the extent practicable, be based on national technical regulations or recognised national standards or building codes, wherever such standards exist or in their absence, relevant International Standards may be used.
