Section 5(2) in Assam Public Procurement Act, 2017
(2)While assessing the need under sub-section (1), the procuring entity shall take into account the estimated cost of the procurement and also decide on the following matters, namely ;(a)the scope or quantity of procurement, if determined;(b)Ensure that the need is neither artificially created nor exaggerated, with the intention to channel benefits to certain individual(s) or organization(s);(c)ensure transparency and not restrict dialogue for determining solutions for the need only with certain individual(s) or organization(s) giving them undue advantage by way of access to inside information not disclosed or disclosed late to others;(d)limitation on participation of bidders in terms of section 6, if any applicable, and justification thereof; and(e)any other matter as may be prescribed.
