Section 7(2) in Assam Public Procurement Act, 2017
(2)Any bidder participating in the procurement process shall, -(a)possess the necessary professional, technical, quality assurance, financial and managerial resources, certification and experience and competencies required, if any, by the bidding documents, pre-qualification documents or bidder registration documents, as the case may be, issued by the procuring entity;(b)fulfill any other qualifications as may be prescribed.
