Section 228 in Rajasthan District Board Account Rules
228.
(a)Telephone calls are expensive and should be made in respect of urgent matters only where a telegram will not serve the purpose or will be more expensive. No staff of the Board should make such a call without written authority of the Chairman/Secretary. When such a call has been authorized the letter permitting such call should be sent to the Secretary for the purpose of record and verification of the bill.(b)All telephone calls either in offices or at residences must be entered in a register of telephone calls. This applies to private as well as public calls though in the case of 'Private' calls the purpose of the calls need not be given. The register of telephone calls shall be maintained in Form No. 60.(c)Before passing the telephone call bills every month, the Secretary or the Accountant concerned should carry out a selection checking of the register of telephone calls to see that they are maintained properly.Register of trees
