(1)The State Government shall set up and maintain a State Public Procurement Portal accessible to the public for posting matters relating to public procurement.(2)Each procuring entity shall cause the procurement related information to be published as required under this Act or the rules and guidelines made thereunder on the Portal referred to in sub-section (1).(3)Without prejudice to the generality of sub-section (2), the State Public Procurement Portal shall provide access to the following information, for such period of time as may be prescribed, in relation to procurement governed by the provisions of this Act, namely :(a)pre-qualification documents, bidder registration documents, bidding documents and any amendments, clarifications including those pursuant to pre-bid conference, and corrigenda thereto;(b)list of bidders that presented bids including during pre-qualification or bidder registration, as the case may be;(c)list of pre-qualified and registered bidders, as the case may be;(d)list of bidders excluded under section 25, with reasons;(e)decisions under sections 38 and 39;(f)details of successful bids, their prices and bidders;(g)particulars of bidders who have been debarred by the State Government or a procuring entity together with the name of the procuring entity, cause for the debarment action and the period of debarment;(h)any other information as may be prescribed.
