Section 45 in Rajasthan Minor Mineral Concession Rules, 2017
45. Debarring or Black listing of a contractor.
(1)The competent authority after recording reasons in writing may debar the contractor for participating in contract due to any of the following reasons, namely: -(i)where the contractor does not execute contract, deposits security, performance security or advance installment after sanction of the contract;(ii)where the contractor is found guilty of recovering royalty and/or permit fees and/or other charges in excess of the specified rates;(iii)where the contractor is found to have directly or indirectly or through an agent, engaged or indulged in any corrupt practice, fraudulent practice, coercive practice, undesirable practice or restrictive practice during the tender process, or after the grant or execution of the contract and there are sufficient reasons to believe that the contractor or his employee has been guilty of malpractices such as bribery, corruption, fraud, vitiating fair auction process;(iv)where the contractor or his partner or his representative is found guilty of misbehavior with any officer or official of the Government connected with the contract directly or indirectly; and(v)where the contractor or his partner or his representative has been convicted by a court of law for offence involving moral turpitude arising out of the contract.(2)The competent authority after debarring the contractor may blacklist the contractor for participating in future contracts for a period of five years after giving him a fifteen day's notice.
