Section 29 in Rajasthan District Board Account Rules
29.
The following general principles have been laid down for the guidance of authorities which have to enter into contracts or agreements involving expenditure from the District Board Funds:-(i)The terms of a contract must be precise and definite and there must be no room for ambiguity or misconstruction therein.(ii)As far as possible, legal and financial advice should be taken in the drafting of contracts and before they are finally entered into.(iii)Standard forms of contracts should be adopted, wherever possible the terms to be subject to adequate prior scrutiny.(iv)The terms of contract once entered into should not be materially varied without the previous consent of the authority competent to enter into the contracts so varied. No payment to contractors by way of compensation, or otherwise outside the strict terms of the contract or in excess of the contract rates may be authorised without the previous approval of the competent authority.(v)No contract involving an uncertain or indefinite liability or any condition of an unusual character should be entered into without the previous consent of the competent authority.(vi)Contract, whenever practicable and advantageous and in all cases required by the rules or orders of a competent authority, should be placed only after tenders have been openly invited, and, in cases where the lowest tender is not accepted, reasons should be recorded.(vii)In selecting the tender to be accepted, the financial status of the individual and firms tendering must be taken into consideration in addition to all other relevant factors.(viii)Even in cases where a formal written contract is not made, no order for supplies, etc. should be placed without at least a written agreement as to the price.(ix)Provision must be made in contracts for safeguarding District Board property entrusted to a contractor.(x)When a contract is likely to ensure for a period of more than 3 years, it should wherever feasible, include a provision for an unconditional power of revocation or cancellation by Board at any time on the expiry of 3 months notice of that effect.
