(1)A procuring entity may choose to procure a subject-matter of procurement by the method of electronic reverse auction, if -(a)it is feasible for the procuring entity to formulate a detailed description of the subject-matter of the procurement;(b)there is a competitive market of bidders anticipated to be qualified to participate in the electronic reverse auction, such that effective competition is ensured; and(c)the criteria to be used by the procuring entity in determining the successful bid are quantifiable and can be expressed in monetary terms.(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.(3)Electronic reverse auction may also be used for obtaining the best financial bid in two stage bidding under section 32 and where the two-part bid system is followed in terms of section 13.
