Section 8(b) in Housing Board, Haryana (Execution of Agreement) Rules, 1975
(b)To employ labour paid by the State Housing Board and to supply material to carry out the work, or any part of the work debiting the contractor with the cost of the labour and the price of the materials of (the amount of which cost and price a certificate of the Executive Engineer shall be final and conclusive against the contractor) and crediting him with the value of the work done, in all respects in the same manner and at the same rates as if it had been carried out by the contractor under terms of his contract; the certificate of the Executive Engineer as to the value of the work done shall be final and conclusive against the contractor.
