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State of Jharkhand - Section

Section 930 in Bihar Education Code, 1961

930. Kinds of indents.

- Indents are of three kinds-
(i)Annual indents.
(ii)Supplementary indents.
(iii)Emergent indents.
Only one annual indent shall be submitted in respect of each schedule by each indenting officer, and the articles indented for, shall be sufficient to meet the full requirement of one year. Supplementary and emergent indents are indents for forms, not indented for at the time of submitting the annual indent. Emergent indents differ from the supplementary indents in being of a more urgent character. Such indents may be due to under estimate in the annual indents, to the accidental loss of forms, or the revision of existing, or the introduction of new forms, or to an unforeseen demand. Their submission causes considerable inconvenience to the Forms Department and Press and every care should be taken, by the exercise of forethought at the time of submission of the annual indent, to prevent the necessity for their arising. When supplementary and emergent indents, however, are unavoidable, the supply of forms indented for should be sufficient, taken with the stock in hand, to last up to the end of period fixed for the annual indent. A full and clear explanation of the necessity for a supplementary or emergent indent should invariably be given, either in the space provided for the purpose in the firm of indent or, if necessary on a separate sheet accompanying the indent. In forwarding such indents to the Press the countersigning officer should not do so as a matter of routine but should satisfy himself that the need for the indent is not questionable or occasioned by the carelessness of indenting officer or his subordinate and he should not hesitate to pass the indent or to take disciplinary action against the person or persons at fault.(Rules for the Supply and Custody of Printed Forms.)