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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1) in The Rajasthan Municipalities Accounts Rules, 1963

(1)The pay of the Municipal establishment shall be drawn in form 30 (suitably amended for those who are covered by the Minimum Wages Act), with full details of names and signed by the Executive Officer. These bills may be drawn separately for each section, the names of the heads of sections appearing in the beginning. The establishment chargeable to each item of the budget shall be grouped, market off, and totalled separately, the name of the budget item being noted in red ink at the top of the each bill or set of entries. Sanctioned strength of each cadre and grade shall be entered on the top of each section in red ink. The entries in all the money columns of the bill shall be totalled separately under each section and the totals written in red ink. The totals must be checked by the Accountant other than the one preparing the bill.