Section 41 in General Rules and Directions for the Guidance of Contractors
41. - The contractor shall not be permitted to tender for works in Circle in which his near relative to be posted as Divisional Accountant or as an officer in any capacity between the grades of the Superintending Engineer and Assistant Engineer (both inclusive). He shall also intimate the names of persons who are working with him in any capacity or are subsequently employed by him and who are near relatives to any gazetted officer in the Organisation/Department Any breach of this condition by the contractor would render him liable to be removed from the approved list of contractors of the Department.
Note. - By the term 'near relative' is meant wife, husband, parents and grand parents, children and grand-children, brothers and sisters, uncles and cousins and their corresponding in-laws.
