Section 26(3) in Punjab Transparency in Public Procurement Act, 2019
(3)A bidder shall be black listed from participating in public procurement or disposal proceedings if, -(a)fraud or corrupt practice is established against the bidder in accordance with the provisions of this Act; or(b)the bidder fails to abide with a bid securing declaration; or(c)the bidder breaches a procurement contract; or(d)the bidder makes false representation about his qualifications during bid proceeding.
