Section 84 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
84. Deviation from contract.
(1)Any increase/decrease over/below the Schedule of quantities appended to the tender during execution shall be carefully investigated into by the Junior Engineer with a view to determine the financial implication of such variation on the relative position of lowest tender. If due to wide variation during execution, the relative position of the lowest tender stands changed subsequently, the work may ordinarily be closed and the balance work executed under a separate contract following usual procedure.(2)For rescinding the contract, a notice may be issued to the contractor intimating the date on which measurements of work done by him are to be recorded in his presence. On the date so fixed measurement shall be recorded in the presence of the contractor or in his absence, in the presence of witnesses and bills relating to works done is to be finalised on the basis of measurements so recorded.(3)In case of works which are executed through agency other than contractors, the procedure enumerated in Sub-rule (1) shall be followed for rescinding the work orders if the works are not executed as per agreement.
