(1)The Register of contractor shall be kept up-to-date. The Inspector of Local Works shall scrutinise the register at least once a year and sign it in token of his scrutiny. Any changes in the register considered necessary by the Inspector of Local Works shall be referred by him to the Council. The Council shall decide on the changes, and shall record reasons for the changes. The changes, if any, ordered by the Council shall be made in the register.(2)In the remarks column of the register the qualifications of the contractor, his solvency, the quality of works previously executed by him and all other relevant particulars shall be entered(3)Any person desirous of being registered as a contractor Shall apply to the council stating his qualifications and previous experience. The Executive Officer or the Municipal Engineer shall make a full enquiry and obtain orders of the Council on the application.(4)An appeal shall lie to the Inspector of Local Works against the orders of the Council. Such appeal shall be preferred within seven days from that of date receipt by the contractor of the orders on his application. The orders of the Inspector of Local Works shall be final.
