Section 34(1) in Punjab Transparency in Public Procurement Act, 2019
(1)A procuring entity may choose to procure a subject matter of procurement by the method of competitive negotiations, if,-(a)owing to an urgency brought about by unforeseen events, the procuring entity is of the opinion that the subject matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding or any other method; or(b)the subject matter of procurement involves livestock, agricultural produce, power or other items whose prices fluctuate frequently and in the opinion of the procuring entity the subject matter of procurement cannot be usefully obtained by adopting the method of open competitive bidding or any other method.
