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Bengal Presidency - Section

Section 1157 in Police Regulations, Bengal , 1943

1157. Contingent registers.

(a)Heads of offices shall keep a separate register for each of the three classes of contingencies, viz., one for regular contingencies and one for special contingencies in Bengal Form No. 2401, and one for contract contingencies in Bengal Form No. 2402. The regular and special contingent registers should be divided into several parts according to the various sub-heads, such as clothing, reward, escort, etc. The head of the office or the officer to whom the duty of signing pay and receipt cheques has been delegated shall himself initial the contingent register. When the amount of stamp bills is entered in the contract contingent register, the entry in the stamp account register should be compared and initialled. When an article is purchased the number of the page of the stock book in which it is entered shall be noted in the column for description in the contingent register. Charges for the purchase of
furniture shall be shown separately from those for repairs in the body of the contingent register, but in the bill they shall be shown under one head "Purchase and repair of furniture".Note. - See rules 90-92 and 99 of the Bengal Financial Rules.