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State of Jharkhand - Section

Section 10 in Bengal Drainage Rules

10.

The quarterly account received from the Accountant-General by the Commissioners will be received as the statement of the accounts of Government in respect of each scheme. They will on receipt be examined by the Commissioners against the register of sanctioned charges (for Civil Department), and be compared with the quarterly report of the officer-in-charge of the works (for Public Works Department). The Commissioners will report to the Accountant-General objections they may have to raise to the accounts, whether in respect of their completeness in point of the detail required for their purposes, or in respect of their accuracy.