Section 11(2)(a) in Assam Public Procurement Act, 2017

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2)(a) in Assam Public Procurement Act, 2017

(a)prohibiting,-

(i)any offer, solicitation or acceptance of any bribe, reward or gift or any material benefit, either directly or indirectly, in exchange for an unfair advantage in the procurement process or to otherwise influence the procurement process;

(ii)any omission, including a misrepresentation that misleads or attempts to mislead so as to obtain a financial or other benefit or avoid an obligation;

(iii)any collusion, bid rigging or anti-competitive behaviour to impair the transparency, fairness and progress of the procurement process;

(iv)improper use of information shared between the procuring entity and the bidders with an intent to gain unfair advantage in the procurement process or for personal gain;

(v)any financial or business transactions between the bidder and any officer or employee of the procuring entity, who are directly or indirectly related to tender or execution process of contract;

(vi)any coercion including impairing or harming or threatening to do the same, directly or indirectly, to any party or to its property to influence the procurement process;

(vii)any obstruction of any investigation or audit of a procurement process;

(viii)making false declaration or providing false information for participation in, -

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 11(2)(a) in Assam Public Procurement Act, 2017