Section 11 in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
11. Conditions of Contract.
- (i) A person submitting the offer and/or signing the contract shall be normally the Proprietor/the Managing Director/Managing Partner of the Small Scale Industry or a person holding registered power of attorney from the management of the firm.(ii)All changes in the constitution of the firm/company done in pursuance of the relevant laws in force, shall be intimated by the contractor to the Director and the contract shall be amended accordingly, if necessary. Failure to do so shall result in cancellation of the rate contract.(iii)If the contract is not cancelled as provided in sub-clause (ii) above not withstanding the change the Small Scale Industry shall continue to be liable under the rate contract for acts of the firm until action is taken under these rules.(iv)The contract may contain a clause prescribing a time schedule for delivery of the store of specific monetary value. The time schedule shall be so drawn up as to allow the contractor reasonable time to supply the store :Provided that in emergent cases the period of delivery may be mutually settled between the Indenting Officer and the contractorProvided further that in case of disputes between Indenting Officer and the contractor regarding the period of delivery, the decision of the Director shall be final.(v)The contractor shall in no event sell the store covered under contract or store of identical description at a price different from the contractual price to the Indenting Officer.
