Section 49 in Management and Working of the Forests
49. Advances to contractors.
- In accordance with Article 71 of the Forest Department Code. 1913, the following instructions are laid down for observance in granting advances to contractors. [Vide B. & O. Government Order No. 5300-III-F-102-R., dated 23.7.1913]:-(1)Advances to contractors should only be given in exceptional cases when no other arrangements can be made for carrying on the work.(2)Whenever possible no advance should be made exceeding in amount the value of work already completed.(3)In exceptional cases, where it is necessary to grant an advance before work is commenced, the Divisional Officer must satisfy himself that the contractor is reliable and in a solvent state, and must cause the contractor to execute a personal agreement for the summary recovery of the amount advanced. Wherever possible, a third party should be added as surety for the amount.(4)No advance or advances exceeding an amount to be fixed by the Conservator should be granted to any contractor without the sanction of the Conservator.(5)Divisional Officers will be held personally responsible for all advances to contractors when the amounts advanced can be shown to have been needlessly or imprudently large or frequent.Under the provisions contained in clause (4) above, Divisional Forest Officers of the rank of Deputy Conservator of Forests may grant an advance up to Rs. 500 and other Divisional Forest Officers up to Rs. 250. (See also Rule 161 of the Bihar and Orissa Account Code.)
