Section 50(2) in Assam Public Procurement Act, 2017
(2)The State Procurement Facilitation Cell shall discharge the following functions, namely :(a)to maintain and update the State Public Procurement Portal set up under section 17;(b)to arrange for training and certification specified in terms of section 48;(c)to recommend to the State Government measures for effective implementation of the provisions of this Act;(d)to provide guidance, consistent with the provisions of this Act and the rules and guidelines made thereunder, to the procuring entities with respect to the matter relating to public procurement;(e)to study different methods of public procurement and prepare and recommend standard bidding documents, pre-qualification documents or bidder registration documents;(f)subject to the provisions of sub-section (2) of section 28, encourage procuring entities to adopt electronic procurement; and(g)to discharge such other functions as may be assigned to it by the State Government consistent with the provisions of this Act and the rules and guidelines made thereunder.
