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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(b) in Rajasthan District Board Account Rules

(b)Temporary establishment shall be entered in the Establishment Check Register Form No. 2 at the end of the space allotted to the permanent establishment and shall not be mixed up with it; the period for which the temporary establishment is sanctioned shall be distinctly specified in the second column below the details of the appointments sanctioned and lines shall be drawn across the columns of the months previous and subsequent to such period so as to prevent admission by oversight, of pay for a period in excess of that sanctioned.