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State of Punjab - Section

Section 9 in Gram Panchayat Water Supply and Sanitation Committees

9. Termination of the Mou. - (i) The first party and the second party can terminate the Mou in the events of :

(a)Undue delay in providing technical support, administrative sanctions, technical sanctions etc. by the third party.
(b)Delay of more than 60 days, without valid reasons, in releasing Programme funds by the third party in spite of the first and second parties successfully fulfilling all the conditions for releasing the payments.
(ii)The third party can terminate the Mou on the occurrence of one or more of the following events after reasonable notice :
(a)Mismanagement of Programme funds, material and/or assets by the first and second parties.
(b)Failure on the part of the first and second parties to complete the activities in accordance with the agreement Scheme Cycle.
(c)Providing incorrect data or information by the first and second parties with mala fide intentions to mislead the third party.
(d)Either of the first two parties losing interest in Programme activities and becoming dormant.
(e)The first and second parties cannot undertake the Programme activities due to technical, financial, social or other reasons.
(f)Failure of the first and second parties to rectify the defects pointed out by the third party within reasonable time.
Table-1 - Conditions for Release of Programme Funds
Instalment No. Amount of Instalment Condition for Release of Instalment
Instalment-I 40% of the approved DSR* *Mobilization of 100% of the community capital contribution
    *Signing of MoU
    *Signing of the contract with the contractor
Instalment-II Balance 40% of the approved DSR* *Submission of utilization certificate utilizing 60% of thefirst instalment released by DWSS along with communitycontribution and verified by third party
Instalment-III Balance 15% of the approved DSR* *Submission of utilization certificate utilizing 60% of thefirst and second instalment released by DWSS along with communitycontribution and verified by third party
Instalment-Final Balance 5% of the approved DSR* *Scheme Completion Report (Physical) prepared and accepted
*In case of Multi Village Schemes, 'approved DSR' will be equal to the amount towards Intra-village assets.