Section 21 in General Rules and Directions for the Guidance of Contractors
21. - Changes in constitution of the firm - Whether the contractor is a partnership firm, the previous approval in writing of the Engineer in-Charge shall be obtained before any charge is made in the constitution of the firm. Where the contractor is an individual or a Hindu undivided family business concern such approval as aforesaid shall likewise be obtained before the contractor enters into any partnership agreement where under the partnership firm would have the right to carry out the work hereby undertaken by the contractor. If previous approval as aforesaid is not obtained the contract shall be deemed to have been assigned in contravention of clause 19 hereof and the same action may be taken, and the same consequences shall ensure as provided in the said clause 19.
