Section 15 in Punjab Transparency in Public Procurement Act, 2019
15. Single envelope and two envelope bids.
(1)Subject to the provisions of this Act and the rules and guidelines made thereunder, a procuring entity may choose to, -(a)call for bids in which the technical, quality and performance aspects, commercial terms and conditions and the financial aspects including the price are contained in a single envelope;or(b)if it is of the opinion that it is essential to evaluate the technical aspects of a bid before considering its financial aspect, call for bids in two envelopes, namely: -(i)the techno-commercial bid containing the technical, quality and performance aspects, commercial terms and conditions; and(ii)the financial bid containing financial aspects, including the price.(2)In case the procuring entity calls for bids in terms of clause (b) of sub-section (1), the techno-commercial bid shall be opened and evaluated first and the financial bid of only those bidders that have been found technically acceptable shall be opened and evaluated.
