Section 32 in General Rules and Directions for the Guidance of Contractors
32. - If the Engineer-in-Charge shall at any time, and for any reasons whatever think any portion of the work should not be executed or should be withdrawn from the contractor he may, by notice in writing to that effect, require the contractor not to execute the portion of the work specification the notice or may withdraw from the contractor the portion of the work as specified and the contractor shall not be entitled to any compensation by reason of such portion of the work having been executed by him: and the value (i.e. cost at tendered rates) of the portion of work so omitted or withdrawn shall in cases where the contractor has for any reason already received payment for it or in the contract be deducted from any sum then due or thereafter to become due under the contracts or otherwise against or from the security deposit or the proceeds of sale thereof.
