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State of Rajasthan - Section

Section 89 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

89. Physical Verification

.- Physical verification shall be done for each items of stores and stock atleast once a year before the closing of the financial year. Such verification should be entrusted to responsible officer who is not connected with the stores and is not subordinate to the Officer In-charge of the stores and it's thoroughly conversant with the items of stores. Such verification should be done in the presence of the Store-keeper. Cent-percent verification should be done as precisely and correctly as possible. Separate list showing excesses and shortages, if any, should be drawn up and a copy thereof delivered to the Secretary of the Managing Committee to take action for recovery/regularisation of the shortages and entering the excesses in the stock-register.