Section 24 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
24. Issue of Material to Contractors.
(1)All materials such as steel, cement and bricks etc. proposed to be issued to a Contractor, shall be detailed in the Notice Inviting Tenders along with rates at which the same are to be supplied. No material other than those specified in the Notice Inviting Tenders shall be issued except with the prior approval of the Chief Engineer and that too in exceptional cases only.(2)Recovery for the cost of all material issued to a contractor shall normally be made from the next bill payable to the contractor. The Executive Engineer may, however, at his own discretion and responsibility order recovery for material based on actual consumption. However, in such cases a certificate shall be recorded in the measurement book by the Assistant Engineer and Executive Engineer stating that the balance material is lying at site of the work in safe custody of the Contractor.(3)Care shall, however, be taken that materials are not issued to a Contractor in such large quantities as are not likely to be consumed within a month or so, because there will otherwise be tendency on the part of the contractor to misuse or misappropriate the surplus quantities. Issue of small quantities will also avoid heavy recoveries from the bill of the Contractor.(4)A register showing daily consumption of material issued to the Contractor, shall be maintained at the site of work by the Sectional Officers.Note :- (1) For all financial matters, Finance Department "Financial Hand Book No. 3" (Departmental Financial Rules) as applicable to the Punjab Public Works Department, shall be applicable mutatis mutandis.[Note :- (2) The Chief Engineer may, with the prior written approval of Secretary of the Board restrict the powers of any of the Superintending Engineers, Executive Engineers and Assistant Engineers, if so warranted by circumstances.] [See Legislative Supplement Part III dated 23rd June, 1989.]
