Section 5 in Bihar Legislature (Facility of Computer Equipment to Member) Rules, 2011
5. Maintenance of account and audit.
- The members shall make available the proof of purchase in original duly attested by him within 30 days from the date of release of payment against pro forma invoice to the Assembly Secretariat/Council Secretariat for the purpose of maintenance of account and audit. A bill/cash memo, issued by the supplier, would constitute an admissible proof of purchase provided it contains/reflects the following:-(i)the serial number of each equipment sold;(ii)the fact that the goods have been delivered;(iii)the fact that the payment has been received in full.
