Section 44 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
44. Account to be rendered by the Treasury Officer.
- The Treasury Officer shall furnish in Form XVIII (Form XVII) to the Collector of the district concerned an account of the vouchers presented and encashed on each day of payment, and the Collector shall, on its receipt, fill in entries in column 23 of the register in Form XVII. The statements in Form XVII shall be kept in a guard file in the serial order of receipt Where no payments are made on any day, the Treasury Officer shall despatch a blank statement in Form XVII-A (Form XVII-A) to the Commissioner of the division at the end of each month. He shall also consolidate the statements so received in Form XVII from the Treasury in Form XVIII-B (Form XVIII-B) in triplicate, all the three copies whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury records. The Treasury Officer shall verify the figures from his registers, and note the verified amount on the triplicate copies of the statement in Form XVII-B under his dated signatures and return two copies to the Collector who shall then send one copy to the Accountant-General, Rajasthan, by the 20th of each month and transmit one copy to the Commissioner of the division by the 20th of each month. In case there is any difference between the Treasury and departmental figures, the Collector shall institute an enquiry at once and report the result to the Commissioner of the division.
