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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983

(3)The cheque, alongwith the pay bills, shall be submitted by the 20th of the salary month to the Education Officer who shall examine the pay bill and the cheque. While examining the pay bill, the Education Officer shall inter alia ensure,-
(a)Whether the names of all those teachers and other employees whose salaries have been shown in the pay bill, have been included in the pay slip issued by the grants sanctioning officer or not and whether their pay scales and salaries have been shown in the pay bill according to the pay slip or not;
(b)Whether there is any teacher or employee whose name has been included in the pay slip for payment of salary but whose name has been omitted from the pay bill without adequate reasons;
(c)Whether the pay bill has been prepared and submitted by the Principal/Headmaster to the Education Officer within the prescribed period or not. If there has been delay in submission, whether the reason, therefor has been shown and is satisfactory;
(d)Whether the pay bills and cheques are in accordance with the rules/directions made/issued therefor.