Section 47 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
47. Checking of bills prior to signatures.
- The pay bill and the treasury cheque issued thereon will be signed by the authorised nominees by the management and the Department of Higher Education on their respective behalf, after being duly checked as per rules by the later; the authorised signatory' of the Department of Higher Education prior to signing the pay bill of the institution shall ensure that statement of the fees collected in the previous months is enclosed in duplicate and also that the amount due to be deposited on this account has been deposited with the treasury or sub-treasury. Any discrepancy noted, while checking the bill or the cheque by the nominee of the higher education department will have to be removed by the institution before the cheque is executed.
