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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(iv) in Rajasthan District Board Account Rules

(iv)The terms of contract once entered into should not be materially varied without the previous consent of the authority competent to enter into the contracts so varied. No payment to contractors by way of compensation, or otherwise outside the strict terms of the contract or in excess of the contract rates may be authorised without the previous approval of the competent authority.