Section 29(1) in Punjab Transparency in Public Procurement Act, 2019
(1)A procuring entity may choose to procure the subject matter of procurement by the method of limited bidding, if,-(a)the subject matter of procurement can be supplied only by a limited number of bidders; or(b)the time and cost involved to examine and evaluate a large number of bids may not be commensurate with the value of the subject matter of procurement; or(c)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(d)procurement from a category of prospective bidders is necessary in terms of sub-section (2) of section 13.
