No. 30A/SA/7405, dated 30-12-1971.Attention in invited t o Appendix VII of the P.W.F. & A. Rules wherein rules for the execution of works on work order in the Irrigation branch have been laid down. The rules laid down are to be read with reference to the delegations made in the item No. 23 of the schedule of powers which lays down that delegation is to be exercised where no tenders are received.It has been brought to my notice that the Divisional Officers are issuing work orders for works which do not fall under rule 2(c) and (d) of the rules contained in Appendix VII. Besides rule 4 is also not being observed by the Divisional Officers. Work orders are also being issued in respect of works for which tenders sire received and also where tenders have not been invited at all.While individual cases wherein these lapses have been noticed will be dealt with according to rules, it is enjoined on all the Divisional Officers that the provision contained in these rules should be scrupulously followed and there should not arise any occassion for non-observance of these rules. Any breach of these rules and the delegations made by the Government if brought to the notice of this Department will render the Divisional Officers concerned liable to appropriate administrative action.Rule 3 of these rules provide that if urgency of a project requires the work to be commenced forthwith before acceptance of the tender and contract documents by competent authority the work for recorded reasons and under the written orders of the Divisional Officer can be started temporarily on a price work agreement. The rule also provides for the personnel responsibility of the Divisional officer for getting contract bond completed and signed with the least possible delay. Instances have come to my notice wherein the Divisional Officers taking shelter under this rule have got works executed and have not cared to get the tenders and contract documents etc. approved by the competent authority. Even by the time of the completion of the work, tenders were not accepted in many cases.In all such cases, it is enjoined for future that no works should be commenced until written orders are conveyed by the competent authority for getting the work executed on piece work agreements pending sanctions for acceptance of tenders by that authority. Besides, it will be the duty of the Divisional Officer to inform the competent authority when the work has exceeded the limit of Rs. 10,000/- for conveying acceptance of the tender promptly and in case there is likely to be any delay further in this respect, he should seek instructions for continuance of the work after a liability of 10,000/-has been incurred.It is also enjoined on the Divisional Officers that invitations of tenders without sanction to estimates should be avoided because unless the estimates are approved tenders can not be accepted.
