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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(v) in Management and Working of the Forests

(v)The travelling allowance bills will be submitted with the monthly accounts as vouchers. The travelling allowance bills of the Chief Conservator of Forests may be paid without counter signature and those of other Forest officers including the Conservators will be counter signed previous to payment by the officer to whom powers have been delegated by Government for counter signature of travelling allowance bills. The local Government may delegate to Divisional Forest Officers the power of counter signing the travelling allowance bills of members of the executive, protective and office staff serving under him.