(1)All sums drawn from the treasury on abstract contingent bills, whether in recoupment of the permanent advance or otherwise and all payments made either out of the permanent advance or from sum drawn on abstract contingent bills to meet special charges are to be entered in this register. In no case shall the Nazir make a payment from the permanent advance or from sums drawn on abstract contingent bills without the signature of the District Judge or clerk of Court being affixed to the order for payment. At places where there is no clerk of Court every order for payment should be signed by the officer-in-charge.
