(1)The Contract agreement in Form XVIII together with surety bond in Form XVII shall be executed by the successful bidder within a period of 30 days from the date of receipt of approval of the contract :Provided that where the State Government or the [Collector/Additional Collector (Senior I.A.S. Scale)] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.] or any Officer authorised by the State Government in this behalf is satisfied that the successful bidder is not responsible for the delay in the execution of the agreement, the Government or the [Collector/Additional Collector (Senior I.A.S, Scale)] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.] or any officer authorised by the State Government as the case may be, may permit the execution of the formal agreement after expiry of the aforesaid period.
