Section 27 in Punjab Transparency in Public Procurement Act, 2019
27. Methods of procurement.
(1)Subject to the provisions of this Act and the rules made thereunder, a procuring entity may procure a subject matter of procurement by means of any of the following methods, namely:-(a)Open Competitive Bidding; or(b)Limited Bidding; or(c)Two stage Bidding; or(d)Single Source Procurement; or(e)Reverse Auction; or(f)Request for Quotations; or(g)Spot Purchase; or(h)Competitive negotiations; or(i)Rate Contract; or(j)Government e-Market (GeM); or(k)Swiss Challenge; or(l)any other method of procurement notified by the State Government satisfying the principles of procurement contained in this Act and which the State Government considers necessary in public interest.(2)Except as provided in section 33 of this Act, E-procurement shall be compulsory for different stages and types of procurement to be carried out under this Act. Every requirement for written communication under this Act shall, therefore, be deemed to have been satisfied if it were done by electronic means:Provided that, in case, a procuring entity chooses to carry out public procurement under this Act, through physical means, it shall be only after a prior approval of the Administrative Department.(3)In procuring a subject matter of procurement, every procuring entity shall follow such procedure in respect of the relevant method of procurement, as may be prescribed.(4)The financial limit for each of the procurement method shall be such, as may be prescribed.
