Section 54 in Rajasthan District Board Account Rules
54.
Subject to,any general or special orders issued by the Government in this every behalf, bill in which overtime allowances are claimed shall contain a certificate of the Chairman/Secretary to the following effect; "Certified that:-(a)the men for whom overtime allowances are claimed in this bill have actually earned by working overtime:(b)the periods for which overtime allowances are claimed in this bill have been checked with the initial records and found correct.(c)the overtime allowances are claimed at rates sanctioned by competent authority: and(d)the overtime allowances have been taken into account in calculating the income-tax due from the servants of the Board noted in this Bill".Note. - In cases in which overtime is paid out of fees recovered from private parties and credited to the District Board Fund, the Secretary should, certify on the bill that the prescribed fees have been realised and credited to the District Board Fund.
