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State of Odisha - Section

Section 280 in Orissa Municipal Rules, 1953

280.

The Bills be checked and passed for payment by the Executive Officer. The Headmaster shall be responsible for the due disbursement to the persons concerned. Acquittance rolls should be maintained, by them. Undisbursed pay shall be returned to the Executive Officer forthwith. A certificate of disbursement shall be recorded by the Headmasters on the acquittance rolls and a copy of the acquittance roll shall be sent by the Headmaster concerned to the Executive Officer. No pay bill shall be passed for payment by Executive Officer unless the acquittance roll with certificate of payment in respect of the previous month has been received by him from the Headmaster.