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State of Rajasthan - Section

Section 61 in The Rajasthan Municipalities Accounts Rules, 1963

61. Disbursement.

(1)Bills for monthly pay and fixed allowance of Municipal servants charged to establishment shall be passed and signed three days before the last working day of the month for which such pay and allowances are earned and shall be due for payment on the first working day of the following month.
(2)Bills for the other staff shall be prepared and paid by the 7th of the following month and the wage slips shall be issued to such employees for whom the provision exists in the Minimum Wages Act or the rules made thereunder.
(3)
(i)When the pay bill has been drawn, the money shall be promptly disbursed to the payees concerned and their receipts taken in the column 17 of the bill except as hereafter provided. If the payee does not present himself before the end of the month, his pay shall be refunded by short drawal on the next bill and redrawn when he presents himself.
(ii)The officer signing the pay bills is personally responsible for all salaries drawn on bills signed by him until the same have been paid to the proper recipients and the latter have signed acquittance for the same. Which the recipient is illiterate his thumb impression shall be taken, which shall invariably be attested by Executive Officer.
If in any case it is impracticable to get the payee's receipt on bill itself and in the case of sweepers, bhistis, lamplighters and cart drivers a separate acquittance roll in the following form may be obtained and attached to the bill, remark to this effect being made in the last column of the bill :-Acquittance roll of.........establishment for..... 19 ...
Name Post Pay Deductions as per bill Net amount paid Signature of payee
(4)The last payment of pay or allowances shall not be paid to any person finally quitting service of the Board by retirement, resignation, dismissal, death or otherwise or placed under suspension until the disbursing officer has satisfied himself by reference to the records that there are no demands outstanding against him.Date of PayeePay and allowance can be drawn for the day of the man's death; the hour at which death takes place has no effect on the claim.Note. - "Day" for the purpose of this rules means a calendar day beginning and ending at midnight.
(5)Pay and other allowances claimed on behalf of a deceased Municipal servant may be paid without the production of the usual legal authority :-
(a)To the extent of Rs. 200/ under orders of the Chairman after such enquiry into the rights and title of the claimants, as may be deemed sufficient.
(b)For the excess over Rs. 200/- under orders of the Board on execution of an indemnity bond with such sureties as the Board may require, if the Board is satisfied of the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.
Note. - In any case of doubt payments shall be made only to the person producing the legal authority.
(6)Pay and allowances of a Municipal servant may, when he is unable to present himself in person to receive payment, be paid to banker or agent duly authorised by him to receive the money and give legal quittance, provided that the banker or the agent holds a legally valid power of attorney to act in his behalf. In the absence of such a [lower of attorney, the Municipal servant desiring to receive payment through a banker or agent must furnish the letter with a legal quittance for the money claimed, signed by himself, which will have to be surrendered to the disbursing officer with a letter of authority for payment to be made. The banker or the agent must also furnish a formal receipt (which need not be stamped) to show that the money has been actually received by him.