No. F. (9)/Instructions/75/419 to 478, dated 12-1-1976.It has been noticed that appropriate action on cases of losses of stores and T & P articles on account of shortages found during physical verification and hading over charge by one store keeper to other store keeper is not taken at sub-division/Division & Circle levels.The following directions are issued for appropriate action to be taken in such matters.(i)Whenever such losses are noticed intimation of them should immediately be sent to higher authority, this office, C.A.O., F.D. & A.G. in compliance with rule 20 & 21 of G.F. & A.R.(ii)After sending the above intimation action should be taken to fix responsibility of loss under rule 17 of C.C.A. rule. In case the loss is heavy and action under rule 16 is considered necessary to give major penalty action under this rule may be taken instead of rule 17. After fixing responsibility for loss action should be taken to recover the amount in one instalment from pay, security and property of the concerned Government servant. For recovery from property action under P.D.R. act or as arrears of land revenue is to be initiated through the Collector of the Distt.(iii)Responsibility for supervisory negligence should also be fixed. Action against the Government servants found responsible for supervisory negligence should also be initiated under rules 17 of C.C.A. Rules.(iv)Detailed report of the above action should be sent to this office every month.(v)Action prescribed under provisions of para 186 of P.W.E.& A.R. Annexure II alongwith rule 23 of G.F. & A.R. should be taken.(vi)Merely showing the amount of loss as P.W. advance is not sufficient immediate steps to recover the loss from the concerned Government servant are necessary..The above instructions should be followed in all such cases in future. In respect of all the past cases in which the above action has not been followed so far, it may be followed now.Omission of the above instructions will be dealt severely.
