Section 14(2) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
(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.
