Section 14 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
14. [] [Renumbered '16' by Notification No. F.No. S-Admn/II/XI/2012, dated 10.4.2012 (w.e.f. 30.11.2007).] Proposed form of contract.
(1)The contract would include accepted TOR methodology, general and specific conditions of contract, etc.(2)The general conditions of contract would include all such conditions which are common in nature and not specific to a proposal. Such conditions may include clauses pertaining to sub contracting, methods of payment, termination and extension of contracts, arbitration, variation in quantities, indemnity and insurance, force majeure, conflict of interest, compliance to local laws and taxes and duties etc.(3)The proposal specific conditions would include clauses relating to the assignment in hand.(4)The general format for the contract, including the general conditions, will be approved by the Board. The specific conditions related to proposal will be prepared by CEC and got approved from the Chairperson.
