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State of Punjab - Section

Section 21 in Punjab Water Supply and Sewerage Board (Purchase Procedure)

21. Extension in delivery schedule.

- [21.1. All extensions in delivery period shall be granted by the Managing Director but without allowing any additional taxes, duties, levies or statutory variations in the extended delivery period] [Dated 14.8.1985.].
21.2For items being purchased on DGS and DGS and/C.O.S. Punjab rate contract rates and conditions, the extension in delivery period, any amendments of rates and conditions made by DGS and D/C.O.S. may be allowed by the Managing Director.
21.2After the approval of the Managing Director, Executive Engineer Purchases may grant extensions by amending the relevant clause of the purchase order and in such case no penalty shall be leviable.