Section 50 in General Rules and Directions for the Guidance of Contractors
50. - Recovery from Contractors - Whenever any claim against the contractor, for the payment of a sum of money arises out of or under the contract, the Department shall be entitled to recover such sum by appropriating, in part of whole of the Security Deposit of the contractor. In the event of the security being insufficient or if no security has been taken then the balance or the total sum recoverable, as the case may be, shall be deducted from any sum then due or which at any time thereafter may become due to the contractor under this or any other contract with the Department should this sum be not sufficient to cover the full amount recoverable, the contractor shall pay to the Department on demand the balance remaining due.
The Department shall further have the right to effect such recoveries under PDR Act.
