(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)Electronic Reverse Auction; or(f)Request for Quotations; or(g)Spot Purchase; or(h)Competitive negotiations; or(i)Rate Contract or Government E-Market (GeM)(j)Framework agreement, ox(k)E-commerce; or(l)community procurement for community driven schemes; or(m)Swiss Challenge; or(n)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)The State Government may, by notification, declare adoption of electronic procurement as compulsory for different stages and types of procurement, and on such declaration, every requirement for written communication under this Act shall be deemed to have been satisfied if it were done by electronic means.(3)In procuring a subject-matter of procurement, every procuring entity shall follow the detailed procedure in respect of the relevant method of procurement as may be prescribed in the Rules made under this Act.
