CONTRACT FOR STRUCTURAL ENGINEERING WORKS

 

(Short form)

ARTICLES OF AGREEMENT made this______ day of______, 20__.

BETWEEN

________________________ (insert the name, address etc. of the employer) (hereinafter called ‘The Employer’) of the ONE PART.

AND

________________________ (insert the name, address etc. of the contractor) (hereinafter called ‘the Contractor’) of the OTHER PART.

WHEREAS the employer is desirous of proceeding with the execution of certain works situated at_________ (hereinafter called the works) and having caused bills of quantities specification and drawings numbered_______ to_______ inclusive to be prepared by and under the direction of his engineer has in accordance with the same received and accepted a tender from the contractor.

NOW IT IS HEREBY AGREED as follows:

1. For the consideration hereinafter mentioned the contractor will execute complete and maintain the works as set forth in the bills of quantities in accordance with the conditions of contract specification and drawings all of which documents hereto annexed are deemed to form part of this agreement and have been signed by or on behalf of the parties hereto.
2. The employer will pay to the contractor the sum of_________ (Rs____) or such other sum as may become payable hereunder at the times and in the manner prescribed by the said conditions.
3. The engineer referred to in the said conditions shall mean [engineer] of [address] or in event of his ceasing to be the engineer such other engineer as may be nominated for that purpose by the employer. PROVIDED ALWAYS that no engineer subsequently appointed shall disregard or overrule any decision approval or direction given by the engineer first above mentioned.

IN WITNESS, etc.

[Signatures [and/or seals] of or on behalf of parties]