Section 20(1) in Assam Public Procurement Act, 2017
(1)Subject to the rules as may be made in this behalf, the invitation to bid shall contain -(a)a brief description of subject-matter of procurement;(b)in case of procurement of, -(i)goods, its specifications including the nature, quantity, time and place of delivery;(ii)works, the nature, completion time and location of the works;(iii)services, the nature of the services, the time and location for providing service,(c)any notice of limitation to participation of bidders in terms of section 6;(d)the manner, date and time for submission of bids;(e)any other information which is considered by the procuring entity relevant for the purpose.
