Section 41 in Management and Working of the Forests
41. Members of the office establishments not to be entrusted with Government money, nor to receive applications or payments for forest produce.
- (i) Members of the office establishments should not to be entrusted with Government money, except as advances by cheque on account of the pay of office establishments and for contingent charges which should as a rule, be made payable only to the head or camp clerk, nor should they be authorised to receive payment for forest produce, but in the absence of the Divisional Forest Officer from headquarters the head clerk of a Forest Divisional Office may countersign for or on behalf of the Divisional Forest Officer challans for forest revenue to be deposited into the Treasury by the purchaser of forest produce or by his agent, provided that the head clerk shall be held responsible for reporting to the Divisional Forest Officer immediately on his return to the headquarters the challans that he has so countersigned. All subordinates who have the custody of Government moneys or who deal with the collection of forest revenue should be made to furnish security in accordance with the rules in force.(ii)Applications for forest produce should be received by the Divisional Forest Officers or other officer especially authorised, and not by the members of the office establishment, when the officer so authorised is not at headquarters, the application should be sent to him accompanied by the treasury challan, on receipt of which he can issue the necessary licence.Note. - The head clerk as a regular disburser will maintain a cash book of his own and will pay all bills at headquarters. The camp clerk will similarly pay all bills in the camp office and will maintain a cash book of his own. Pay and travelling allowance bills of Gazetted or non-Gazetted Officers will not be paid by them without the previous pay order of the Divisional Forest Officer.
