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State of Rajasthan - Section

Section 72 in The Manual of Departmental Orders

72. Standing Order

No. 30A/SA/1179-842. dated 31-12-1964.Register for watching the progress of outstanding audit objections as prescribed by the F.D. circular No. F. (59)(ii) F. (A & A) 54. dated Feb. 58 which was not so far maintained may now immediately be introduced This register should be reviewed by the Accountant at least once a month and he should record a certificate in the register to this effect. Each and every entry should be initiated by him.The concerned dealing Assistants should attend to all the audit objections/inspection reports and paras received from the Accountant General, Rajasthan, Jaipur promptly and should put up all such letters within 3 days from the date of receipt to the divisional accountant who in his turn would take the appropriate step for early disposal, within a week at the latest.Some target date should be fixed for each head of the offices subordinate to your department for disposal of audit objection/Inspection report/and paras failing which some disciplinary action should be taken by you against the defaulters. The Divisional Accountant should submit quarterly reports for each such delinquent subordinate officer to the Head office and then to the Head of the Department if necessary for suitable action. The Head Office may record appropriate remarks in the C.R. of the concerned officers in cases where the officers have become habitual with regard to committing such irregularities or inattentiveness on their part.Separate register to watch the progress of audit objections/inspection reports/paras should be opened for each of the subordinate officers in the Head Office. Instructions should also be issued to all subordinate officers to open such register in their office, and the same should be reviewed by the concerned heads of offices at least once a month with a view to watch proper and expeditious compliance. In token of this review they should record a relevant certificate in the concerned register.Each and every case of the recovery should be reviewed by the Divisional Accountant and action to recover the amount should be taken without delay.Monthly progress report showing the position of outstanding inspection report/audit objections should be sent to the Accounts Officer, Irrigation Department, Rajasthan, Jaipur before the 1st of the following months.At the end of each month the Divisional Accountant should submit a specific report regarding outstanding audit objections inspection reports/para to the head of the DepartmentControlling Officers should arrange to compare the figures intimated by the subordinate officers with these intimated by the Accountant General in his quarterly statement and the difference, if any, should be got reconciled with the Accountant General's office by deputing some assistant and confirmation of the correct figures obtained from the Accountant General and intimated to the Accountant Officer of the Department for his information.The controlling officers and internal check parties should get the outstanding objections/reports/paras as far as possible settled in their presence when they visit any subordinate officers.One of the Gazetted Officers in the Accountants Branch the Department most preferably the Executive Engineer attached in division should be made exclusively responsible for early disposal of outstanding audit objection and inspection reports.Prompt replies to the references made by the subordinate officers in connection with the audit objections should be ensured by the department.Periodical meeting should also be arranged with the subordinate officers at head quarters of outstanding objections, inspection reports and paras and progress of their clearance should be watched. Accounts Officers should address the meeting and bring the position of outstanding inspection reports and paras to the notice of all concerned officers and suggest measures to settle outstanding audit objections/inspection reports paras.Instructions should also be issued to all the drawing Officers to see that the bills drawn by t hem are complete in all respects to that there may be least possible chance of objections from the Accountant General, Raj, Jaipur.