Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(4)(e) in Rajasthan Transparency in Public Procurement Rules, 2013

(e)In every Divisional office, a Register of Piece Work Agreements shall be maintained in the form specified for the purpose. In the first week of every month, the Divisional Officer shall submit copies of all Piece Work Agreements accepted by him during the previous month to the Superintending Engineer, giving justification for the award of work on Piece Work Agreement explaining the necessity/emergency instead of on regular contracts. The Superintending Engineer, during his inspection and otherwise, shall ensure that the Divisional Officers do not execute work on Piece Work Agreement in a routine manner and rates allowed are not in excess of the running rates approved by the Additional Chief Engineer for the relevant Division, and check with open bid rates of similar works on regular contract basis in the Sub-Division/Division/Circle and that the system of record measurements of work done and check measurements thereof is followed properly.