Section 33(2) in Assam Public Procurement Act, 2017
(2)Subject to the rules as may be made in this behalf, the procedure for electronic reverse auction shall include the following, namely -(a)the procuring entity shall invite bids to the electronic reverse auction by causing an invitation to be published in accordance with sub-section (5) of section 29 or issued in accordance with sub-section (2) of section 30, as the case may be;(b)the invitation shall, in addition to the information as set out in section 20, include details relating to -(i)access to and registration for the auction;(ii)opening and closing of auction;(iii)norms for conduct of the auction;(iv)any other information as may be relevant to the method of procurement.
