Section 134(2)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

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State of Haryana - Subsection

Section 134(2)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(b)The security deposited under the provisions of clause (a) above shall be retained for three months after the completion of the work and shall then by an express order of the Gram Panchayat Samiti, Zila Parishad, or Executive Engineer, concerned be refunded to the contractor unless in the meantime his work has been found to be defective or not upto specifications and the contractor has not remedied such defects or has failed to bring the work upto specifications, in which case such security or sum deducted shall be retained until such defects or failure has been remedied by the contractor, or by any other agency chosen by the Panchayati Raj institution concerned at the cost of original contractor. A record of the deposits made either in cash or by deduction from running bills as also of all the payments of deposits shall be kept in Gram Panchayat/Panchayati Samiti/Zila Parishad office/Executive Engineer, office in deposit register in Form LXXII, as the case may be.

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State of Haryana - Subsection

Section 134(2)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996