Section 19 in General Rules and Directions for the Guidance of Contractors
19. - Work not to be subject - The contract shall not be assigned or sublet without the written approval of the Chief Engineer. And if the contractor shall assign or sublet his contract or attempt so to do, or become insolvent or commence any insolvency proceedings or make any composition with his creditors, or attempt to do, or if any bribe, gratuity, gift, loan, requisite reward or advantage, pecuniary or otherwise, shall either directly or indirectly be given promised offered by the contractor, or any of his servants or agents to any public officer or person in the employ of Government in any way relating to his office or employment, or if any such officer or person shall become in any way directly or indirectly interested in the contract, the Chief Engineer may thereupon by notice in writing rescind the contract and the security deposit of the contractor shall thereupon stand for cited and be absolutely at the disposal of Government to & the same consequences shall ensure as if the contract had been rescinded under clause 3 here of and in addition the contractor shall not be entitled to be paid for any work therefore actually performed under the contract.
