Section 34(2) in Punjab Transparency in Public Procurement Act, 2019
(2)Subject to the rules as may be made in this behalf, the procedure for competitive negotiation shall include the following, namely:-(a)purchase of the subject matter of procurement under this section shall be made through a purchase committee comprising three members within the procuring entity and in such cases the purchase committee shall record a certificate to the effect that it is satisfied that the subject matter of procurement is of requisite quality and are priced at the prevailing market rate;(b)to ensure effective competition, an adequate number, not being less than three, of potential bidders selected in a non-discriminatory manner shall be included in the procurement process; and(c)an equal opportunity shall be given to all bidders to participate in the negotiations.
