Section 21 in Bihar Enlistment of Contractors Rules, 1992
21. The contractors are not entitled to tender for work in the circle in which their near relative is working as Divisional Accountant or within the rank of S.E. to J.E. (both inclusive) and any breach of this condition by any contractor be sufficient to debar him from registration.
Note. - By the term near relative is meant wife, husband, parents and grand parents children, cousins etc.I. I/We certify that I/We will not get myself/ourselves registered as contractor(s) in the Department under more than one name.II. (a) I certify that I did not retire as an engineer or Gazetted Rank of any Gazetted Officers employed on Engineering or Administrative duties in the Engineering Department of the Government of Bihar during the last two years. I also certify that I have neither such a person under my employment with the prior permission of the Government nor individuals seeking enlistment in their own name.(b)We certify that name of the partners/Directors retired as an Engineer or Gazetted rank or as any Gazetted Officer employed in Engineer or Administrative duties to the Engineering Department of the Govt, of Bihar during the last two years. That we have neither under our employment any such persons nor shall we employ any person within two years of his retirement except with the prior permission of the Government (for limited companies and partnership firms).Signature of Applicant and Address.Important Notes;-
