Section 21 in Punjab Transparency in Public Procurement Act, 2019
21. Pre-bid clarifications.
(1)Any bidder may, in writing, seek clarifications from the procuring entity in respect of the bidding documents.(2)The period within which the bidders may seek clarifications under sub-section (1) and the period within which the procuring entity shall respond to such requests for clarifications shall be specified in the bidding documents.(3)All requests for clarifications and responses thereto shall be intimated to all bidders and where applicable, shall be published on the State Public Procurement Portal.(4)A procuring entity may hold a pre-bid conference to clarify doubts of potential bidders in respect of a particular procurement and the records of such conference shall be intimated to all bidders and where applicable, shall be published on the State Public Procurement Portal.
