Section 142 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
142. Extension in time limit. [Section 209.]
- When a contractor is unable to complete the work according to agreement for reasons beyond his control, the time limit provided in the agreement may be extended by the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, on an application by the contractor within twenty days of the date on which hindrance or difficulty has arisen.
