Section 226 in Rajasthan Panchayati Raj Rules, 1996
226. Payment of Time-barred claims.
(1)Payment of time barred claims of salary, travelling allowance/medical reimbursement outdo three years, shall be made by head of office after pre-check by Junior Accountant.(2)All such claims of more than three years shall require prior sanction of the Chief Executive Officer after pre-check by Accountant/Assistant Accounts officer of Zila Parishad:Provided that: -(a)Propriety of the claim is established,(b)Orders or documents on which claim is based are available,(c)Reference to previous bills when claim was not drawn is given,(d)Reasons for delay are explained.(3)Contingent claims up to 3 years shall require prior sanction of Chief Executive Officer whereas after three years it shall require sanction of the Director Rural Development and Panchayati Raj.
