Section 14 in P.W.D. Contractor's Registration Rules, 1969

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State of Odisha - Section

Section 14 in P.W.D. Contractor's Registration Rules, 1969

14.

No registered Contractor shall be eligible for renewal of certificate of registration unless he has validly tendered for or executed any work during the following periods counted from the date of expiry of the term of the certificate -

	Not validity tendered during the years	Not executed work during the years
(1)	(2)	(3)
(1) Special and "A" Class	3	8
(2) "B" Class	2	5
(3) "C" Class "D" Class	2	3

The Contractors already enlisted in Class B, C and D, before coming into force of these rules should be deemed to have been registered under rules, but those who have been enlisted in Class "A" and desire to be upgraded to special Class should furnish fresh applications to the appropriate authority. Contractors already enlisted in "A" Class by the Chief Engineer and Additional Chief Engineer before promulgation of P.W.D. Contractors Registration Rules, 1967 would continue as such till the certificate of registration of becomes due for renewal. Once renewal becomes due the should apply afresh to the Committee for registration as "A" Class contractors under the new rules.(G.O. No. Codes - AP 9/75-34221, dated 23.12.1975)[Form-A] [Substituted by works Department Memo No 15443/W Codes dated 1.8.2005.]Application for registration of a Contractor/Upgradation to a Higher ClassThe Applicants desire to enroll themselves as contractors and also for the purpose of upgradation to higher class should furnish necessary information in the enclosed proforma

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State of Odisha - Section

Section 14 in P.W.D. Contractor's Registration Rules, 1969

14.