Section 9 in Punjab Transparency in Public Procurement Act, 2019
9. Annual procurement plan.
(1)The procuring entity shall prepare an annual procurement plan before/at the beginning of every financial year.(2)A procuring entity shall take into consideration the matter specified in sub-section (2) of section 8 while preparing its annual procurement plan in a rational manner and in particular shall, -(a)avoid emergency procurement, wherever possible;(b)aggregate its requirements, wherever possible, both within the procuring entity and between procuring entities, to obtain value for money and reduce procurement costs;(c)avoid splitting of procurement; and(d)integrate its procurement budget with its expenditure programme.(3)The annual procurement plan, including its updates, shall atleast contain the following, namely: -(a)a brief description of goods, works or services for which procurement is to take place during the respective financial year;(b)the proposed methods of procurement pursuant to the provisions in this Act and the rules made there under;(c)any provision of preference in accordance with section 13 of this Act;(d)the time schedule for key procurement activities; and(e)such other matter, as may be prescribed.(4)The annual procurement plan prepared pursuant to sub-section (3) may be further updated by the procurement entity with the approval of the concerned Administrative Department, provided that the updated plan shall remain within the approved Annual Budgetary Allocation for the procurement entity.(5)The procuring entity shall publish the annual procurement plan prepared pursuant to sub-section (3) of this section on the State Public Procurement Portal and on the website of the concerned procuring entity:Provided that the publication of information under this sub-section shall not be construed as initiation of procurement process and cast any obligation on the procuring entity to issue bidding document or confer any right on prospective bidders.
