Section 8 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
8. Bills not to be passed.
- The Treasury Officer/Sub-Treasury Officer or Accounts Officer or any other officer or authority who is charged with the responsibility of passing the salary bill shall not pass such first bill of any person appointed to public service unless a certificate issued by the Appointment Authority to the effect that the appointment has been made in accordance with the provisions of section 7 or sub-section (2) of section 4 is attached to the salary bill of the appointee concerned.
