Section 23 in Punjab Water Supply and Sewerage Board (Purchase Procedure)
23. Amendments to the purchase orders/contract.
- Ordinarily, no amendment shall be issued to the terms and conditions of a purchase order/contract after it has been placed :-Provided that an amendment of the mode of transport or of the delivery schedule shall not be deemed to be an amendment under this procedure:Provided further that amendments to purchase order which are in accordance with the approved terms and conditions may be issued by the Executive Engineer Purchase.Provided further that where, for non-avoidable circumstances, an amendment in any other term or condition does become necessary, such amendment shall be issued only in consultation with the Managing Director. Provided further that in the case of any amendment involving a higher financial commitment on the part of the Board, the Purchase Authority shall obtain the approval of the authority competent to purchase if it involve extra financial commitment for the Board.
