AGREEMENT WITH SCHEDULE OF CONDITIONS OF A BUILDING CONTRACT
ARTICLES OF AGREEMENT made the _______ day of _____.
BETWEEN
__________________________________ (insert the name, address etc. of employer) (hereinafter called the employer) of the one part
and
___________________________________ (insert the name, address etc. of contractor) (hereinafter called the contractor) of the other part.
WHEREAS the employer is desirous of carrying out certain works at his property known as ____________________________ [address of property] and has caused a specification describing the said works to be prepared by or under the supervision of ___________________________ (insert the name, address etc. of architect) his adviser (by which terms he is hereinafter referred to) and
WHEREAS the said specification marked “A” has been signed by or on behalf of the parties hereto. AND WHEREAS the contractor has provided an estimate of the sum he will require for carrying out the said works.
NOW IT IS HEREBY AGREED AS FOLLOWS:
- For the consideration mentioned the contractor will upon and subject to the conditions contained in the schedule annexed hereto execute and complete the works described in the said specifications and conditions.
- The employer will pay to the contractor the sum of ________ (Rs. ___________) (hereinafter referred to as the contract sum) or such other sums as shall become payable hereunder at the times and in the manner specified in the said conditions.
- The term “the adviser” shall mean the said ______ or in the event of his ceasing to act in that capacity for the purpose of this contract such other person as shall be nominated by the employer for that purpose not being a person to whom the contractor shall object.
- The said conditions shall be read and construed as forming part of this agreement and the parties hereto will respectively abide by and submit themselves to the conditions and stipulations and perform the agreements in such conditions contained.
IN WITNESS etc.
[Signatures [and seals] of parties]
