Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 61 in The Manual of Departmental Orders

61. Standing Order

No. 394 Estt/8158-59, dated 22-11-1963.It has been observed that embezzlement cases are not receiving the attention which they deserve. Government attaches great importance to the cases of this nature thereby requiring prompt disposal at all levels. Contrary to this, it has been noted that information called for in such cases is delayed abnormally covering a period of months.This type of negligence in such important cases involving Government loss does not reflect well on the Department and more specially on the Head Office which has to deal with the Government. In order to effect expeditious disposal and to achieve immediate result in such cases, the Commissioner Departmental Enquiries, Jaipur has already been declared as Head of the Department by the Government in respect of all cases involving embezzlement of Government amount/property for more than Rs. 50/- vide Government letter No. F. 19(12) Apptts (A)/5/59 Group III dated 25th Oct. 1951 endorsed by this office to all the subordinate offices vide No. 394-Estt/255-69 dated 8-1-1962.It is, therefore, enjoined upon all concerned that prompt disposal of such cases should be ensured at all levels. The information called for should be furnished within a period of a week at the latest and in rare cases requiring collection of the requisite information from more than one source not beyond a period of a fortnight be taken. In the later case, interim reply should be sent immediately indicating clear reasons.In the cases involving embezzlement of Government money/ property for more than Rs. 50/-information may be supplied directly to the Commissioner, Departmental Enquiries, Jaipur in order to avoid delay with a copy to this office.It is further, emphasised upon all concerned that any violation of these instructions would be viewed seriously and may be followed by taking disciplinary action.Copy of standing order No. T/26/537, dated 21-2-1964 from the Chief Engineer, Irrigation, Rajasthan, Jaipur.Sub.-Standing Orders.Standing order issued vide this office letter No. T/313/1494, dated 27-6-63 and No. T/313/1495, dated 27-6-63 regarding (i) Phasing of Irrigation Projects and (ii) Completion reports and technical bulletines, may kindly be numbered as Standing order No. 58 and 59 respectively.