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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Rajasthan - Subsection

Section 231(5) in Rajasthan District Board Account Rules

(5)That the amount of pay and leave for the period has not previously been drawn and disbursed to the employee.Date..... 19.Signature Chairman/SecretaryPay Rs ............. drawn Rs............vide cheque No...................... and to be adjusted by credit to............Total............AccountantDate ...........Examined and entered.Chairman*Details of Pay of Absentees Refunded
Establishment Name Period Amount
       
*To be stated in words.Form No. 4[See Rule 49 (ii))............. District Board.Provident Fund Recovery Schedule
S. No. Name of the employer Provident fund account number Pay Rate of subscription
1 2 3 4 5
         
Amount received Contribution made by the District Board Total Recovery of advance Remarks
6 7 8 9 10
         
Form No. 5[See Rule 49 (v)]........ District BoardAbsentee Statement for the Month ....... of 19 ..
Nature of Absence
Name of Absentee Designation Kind From a.m. or p.m. To a.m. or p.m. No. of days of absence
1 2 3 4 5 6
           
Officiating Servant of the Board (if any)
Name Substantive post Substantive pay Additional pay Remarks
7 8 9 10 11
         
Dated .......... 19 .Note. - 1. In column 3 should be stated "full average pay" "without pay" "other duty" "officiating ....... transferred to ..........", suspended etc., the date each being specified as far as possible in column 5 and 6.