Section 12 in Punjab Transparency in Public Procurement Act, 2019
12. Description of the subject matter of procurement.
(1)The description of the subject matter of procurement shall be set out in the pre-qualification documents, bidder registration documents and the bidding documents and shall, -(a)be such as to meet the essential needs of the procuring entity;(b)to the extent practicable-(i)be objective, functional, generic and measurable;(ii)set out the relevant technical, quality and performance characteristics; and(iii)not indicate a requirement for a particular trade mark, trade name or brand.(2)Where applicable, the technical specifications shall, to the extent practicable, be based on national technical regulations or recognised national standards or building codes, wherever such standards exist and in their absence, relevant International Standards may be used.
