Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 1163 in Police Regulations, Bengal , 1943

1163. Payment of contingent charges.

(a)As soon as a payment order is passed all vouchers, sub-vouchers and other supporting documents, e.g., a contractor's bill, supported by the original order for goods, shall be stamped "Paid". In case of a payment order on a bill unsupported by vouchers, the bill shall be stamped "Paid" at the time the payment is initialled in the contingent register.
(b)Sums exceeding Rs. 100 will be paid, except in the case of payments to police officers of and above the rank of Assistant Sub-Inspector, in the presence of a gazetted officer and the fact certified on the counterfoil of the pay cheque. All other payments shall be made by the head clerk who shall record a similar certificate on the cheque.