Section 43 in Punjab Transparency in Public Procurement Act, 2019
43. State Public Procurement Portal.
(1)The State Government shall set up and maintain a State Public Procurement Portal accessible to the public for posting matters relating to public procurement.(2)Each procuring entity shall cause the procurement related information to be published as required under this Act or the rules and guidelines made thereunder on the Portal referred to in sub-section (1), including amendments on a time-to-time basis.(3)Without prejudice to the generality of sub-section (2), the State Public Procurement Portal shall provide access to the following information in relation to procurement governed by the provisions of this Act, namely:-(a)annual procurement plans;(b)pre-qualification documents, bidder registration documents, bidding documents and any amendments, clarifications including those pursuant to pre-bid conference, and corrigenda thereto;(c)list of bidders who presented bids including during pre-qualification or bidder registration, as the case may be;(d)list of pre-qualified and registered bidders, as the case may be;(e)list of bidders excluded under section 24, with reasons;(f)decisions under sections 49 and 50;(g)details of successful bids, their prices and bidders;(h)particulars of bidders who have been blacklisted under section 26 alongwith the name of the procuring entity, cause for the blacklisting action and the period of blacklisting; and(i)data on resolution of complaints related to procurement.(4)All procurement to be made by the procuring entity shall atleast be published on the State Public Procurement Portal.(5)The State Public Procurement Portal shall also contain such other information, as may be prescribed.
