Section 26(2) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
(2)The Central Government or Government company shall not omit to ratify a contract, and, shall not make any alteration or modification therein, except after giving to the parties to the contract a reasonable opportunity of being heard and except after recording in writing its reasons for refusal to ratify the contract or for making any alteration or modification therein.
