Section 8 in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960
8. [ Bill for claim, how to he prepared. [Substituted vide Act XVI of 1976 w.e.f. 1-4-1976.]
(1)A bill for a claim for Travelling and Daily Allowance under this Act, shall be prepared in duplicate on printed from as may be prescribed by the Legislature Secretariat to be obtained from the Office of the Secretary of either House of the State Legislature and to be returned to him duly filled in and signed and receipted one copy whereof shall be kept for office record and reference. The dates of journey shall be entered in the prescribed columns of the bill. In case the claim for return journey is also made, a certificate to the effect that the journey as claimed for has actually been performed on such date be furnished to the Office of the Secretary of either House of the State Legislature for onward transmission to the audit office for purposes of adjustment.(2)The bill, referred to in sub-section (1) shall be paid before audit after the preliminary check by the office of either House of the State Legislature either in cash or through a cheque or by means of payment order endorsed in the name of officer of the Treasury at which the member desires to receive payment. The said bill, shall be countersigned by the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be, or during their absence from the Headquarters by the Deputy speaker of the Legislative Assembly or the Deputy Chairman of the Legislative Council, as the case may be, before payment.(3)All the Travelling Allowance and Daily Allowance bills of the members shall be post audited immediately after payment thereof, objections if any, shall be intimated to the member by the audit office not later than three months from the date of the encashment of such a bill.][9. (Omitted)] [Omitted by Act XVI of 1976 w.e.f. 1-4-1976.]
