Section 50 in The Punjab Town Improvement Trust Rules, 1939
50.
(1)The pay of the entire Trust establishment shall be drawn on one monthly salary bill in form No. 27 with full details of names and signed by the [Chairman, or when authorised in writing by the Chairman with the previous permission of the State Government, the Secretary] [Substituted by Punjab Government Notification No. 5388-Cr.-46/936, dated 14th January, 1947.]. The establishment chargeable to each item of the budget shall be grouped, marked off, and totalled separately, the name of the budget item being noted in red ink at the top of each set of entries.Note : - The practice of making out piecemeal pay bills should be strictly prohibited.(2)The following instructions shall be observed in preparing the salary bills :-(1)The pay, acting and leave allowances, whether drawn or not, shall be specified separately in column 3, pay and acting allowance etc. (to be separately specified, not drawn but held over future payment shall be entered in column 4 and the reasons for doing so briefly noted. When the amount is redrawn on a supplementary bill, reference to that bill shall be given in the original bill from which the charge was withheld. Deductions on account of fines, provident fund, income-tax and other recoveries, if any, to be distinctly specified shall be shown in the columns provided for the purpose, and the net amount payable to each person shall be entered in column 8.(2)When salary is drawn for a broken period of the month, the reasons for doing so, the period for and the rate at which it is drawn shall be distinctly entered in column 1 under the name of the incumbent.[Provided that if the first two days of the succeeding month other than the month of April are public holidays, including Sunday, on which pay and allowances are not disbursed, the Improvement Trust may, if it thinks fit, direct the payment of monthly pay bills of its employees on the lst working day of the current month.] [Vide Punjab Government Legislative Supplement Part 3, 1974 page 621.](3)Officials absent on leave or deputation shall be clearly shown as such in the monthly pay bills and any acting arrangements noted that may have been made. An absentee statement showing these arrangements should be attached to the bill in the form in use in municipal committees.(4)In the bills for arrears of pay, etc. a reference shall be given to the monthly bill for which the charge was withheld or on which it was refunded by short deduction, or to any special order granting with retrospective effect any new allowance as the case may be. In the pay bills for temporary establishment the orders sanctioning the same shall be invariably quoted.(5)Except in the case of advances permissible under the rules no pay shall be drawn before the first working day of the month succeeding that by the labour of which it has been earned.
