Section 27 in Management and Preservation of Properties of Religious Institutions Rules
27. Matters to be specified in contracts.
(1)Every contract shall specify-(a)the quality and quantity of the work to be done or of the materials and articles to be supplied;(b)the specifications to be complied with;(c)the time within which the work is to be completed or the materials and articles are to be supplied;(d)the conditions to be observed;(e)the security to be deposited;(f)the terms upon which payments shall be made;(g)the penalties to be imposed; and(h)the provisions necessary for safeguarding the properties entrusted to the contractor.(2)Wherever necessary, a complete set of drawing shall be appended to the contract, showing the general dimensions of the proposed work and the details of the various parts thereof.
