Section 4 in Housing Board, Haryana (Execution of Agreement) Rules, 1975
4. Manner and form of contract.
(1)Every contract for the execution of any work or the supply of any materials or goods, which involves an expenditure exceeding one thousand rupees shall be in writing and shall be sealed.(2)The contracts shall be entered in form F.(3)In inviting tenders and entering into contracts for the execution of its work the Board shall follow the principles laid down in Appendix to these rules.Form F[See rule 4(2)]Housing Board, Haryana---------------------------------DivisionDistrict-------------------------------Sub-DivisionPercentage Rate Tender and Contract For Works-------------------------------------------------------------------------General Rules and Directions for the Guidance of Contractors
