No. F. 29/VII/CP, dated 18-4-1964.It has been observed that number of time barred claims requiring sanction for entertainment in pre-audit is increasing day by day. The position becomes all the mere poignant when such cases are forwarded incomplete without any regard to the relevant rules. In the later case, long time as taken to get the cases completed involving avoidable correspondence and labour even after their becoming time barred.Such a state of affairs does not reflect well on the department and specially on those who are responsible for dragging them to the stage of being time barred and thereafter dealing with them without any regard to the relevant rules.In order to improve things and infuse efficiency in this direction, it appears necessary that persons responsible for delaying these cases and subsequently disregarding relevant rules should be made to realise the negligence on their part. It is therefore, enjoined upon all that such cases should be submitted to this office only after due check and complete in all respect. Secondly, request for sanction for their entertainment in pre-audit should be also accompany a report fixing responsibility on an individual or individuals involving negligence or disregard of rules.
