Section 62 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
62. Establishment Bill.
(1)Pay bills shall be prepared in Form FBA 23, will be supported by all or any of the following statements, as the case may be.(i)absentee statement in Form FBA-23 A or certificate to the effect that no leave has been granted to any member of the establishment.(ii)increment certificate in Form FBA-24 and;,(iii)last pay certificate in Form FBA -25(2)Absentee statement or certificate of a leave shall invariably accompany all the monthly pay bills.(3)Increment certificate and last pay certificate shall only be attached to the first bills in which the periodical increments and the salaries of persons either transferred or lent to the Panchayat Samiti or the Zila Parishad, as the case may be, are drawn.(4)Except in the case of employees who have been dismissed or transferred or have resigned or died, the pay of any employee of the Panchayat Samiti or the Zila Parishad, as the case may be, Shall not be drawn before the first working day of the month following that in respect of which the pay has earned.Provided that if the first three days of the following month are holidays, the pay could be disbursed on the last working day of the month concerned.(5)The last payment of the employees pay and allowances in the event of his transfer, or quitting the service of the Panchayat Samiti or the Zila Parishad either on resigning or for any other cause, shall not be made until it has been ascertained that there are no amounts or demands outstanding against him. A certificate to this effect signed by the Executive Officer or the Chief Executive Officer, as the case may be, shall be attached to the bill in which such claims are drawn.
