1282. Introduction of new forms and alterations of existing forms. [§ 12, Act V, 1861].
(a)No new forms, standard or non-standard, shall be prescribed and no alteration [except as provided in clause (b) in any standard forms shall be made except under the orders of the Provincial Government or, in the case of the High Court and the Accountant-General's forms, by those authorities.(b)The Inspector-General may make alterations of a routine nature in any standard form and alter any non-standard form, without the sanction of the Provincial Government, provided that such alterations are carried out at the time of submission of annual indents and the form in question is not in use in any other department.
