Section 65 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
65. Pay check register. [Section 209.]
- In order to facilitate the check of establishment bills and to ensure that no charge is paid over twice, pay check register shall be maintained in Form XXIII in which the whole establishment of the Panchayat Samiti or Zila Parishad, as the case may be, paid from fund, shall be recorded. As soon as a fresh appointment or revision of establishment is made, it shall be entered in the register together with the number and date of the sanction of the competent authority. Charges dues to revision of establishment shall be initialled by the Executive Officer or Chief Executive Officer, as the case may be. The pay in this register is required to be recorded for the month for which it was due and not for the one in which it was disbursed.
