Section 8(2) in Punjab Transparency in Public Procurement Act, 2019
(2)The procuring entity shall while assessing the need under sub-section (1) take into consideration the following matters, namely: -(a)the scope or quantity of procurement;(b)the method of procurement to be followed with justification thereof;(c)need for pre-qualification, if any;(d)limitation on participation of bidders in terms of section 13, if any applicable, and justification thereof;(e)estimated cost of procurement;(f)timeline for procurement; and(g)any other matter as may be prescribed.
