(1)A procuring entity may determine and apply one or more of the requirements specified in sub-section (2) for a bidder to be qualified for participating in a procurement process, as distinct from and in addition to any eligibility conditions, if prescribed.(2)Any bidder participating in the procurement process shall, -(a)possess the necessary professional, technical, quality assurance, financial and managerial resources, certification and experience and competencies required, if any, by the bidding documents, pre-qualification documents or bidder registration documents, as the case may be, issued by the procuring entity;(b)fulfill any other qualifications as may be prescribed.(3)Subject to the right of bidders to protect their intellectual property or trade secrets the procuring entity may require a bidder to provide any such information or declaration as it considers necessary to make an evaluation in accordance with sub-section (5) of section 6 and sub-section (1) above.(4)Any requirement established pursuant to section 6 and section 7 shall be set out in the pre-qualification documents or bidder registration documents, if any, and in the bidding documents and shall apply equally to all bidders.(5)The procuring entity shall evaluate the eligibility and qualifications of bidders only in accordance with the requirement specified in this sections 6 and 7.
