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State of Punjab - Section

Section 49 in The Punjab Town Improvement Trust Rules, 1939

49.

(1)The whole establishment of the Trust shall be recorded in a scale register in form No. 26, in which every appointment shall be entered under the initials of the Chairman or the chief officer of the Trust, if appointed, a separate page being allotted to the establishment chargeable to each item of the budget. When any change is made the revised scale shall be noted in the columns provided for the purpose.
(2)Temporary establishment shall be recorded separately at the end of the space allotted for the permanent establishments and shall not be mixed up with it. The period, of which the temporary establishment is sanctioned shall be distinctly specified in the scale register.
(3)All other fixed recurring charges, e.g., rents, grants-in-aid, contributions, etc., shall also be recorded in a separate page of the scale register in form No. 26.