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State of Rajasthan - Section

Section 97 in The Manual of Departmental Orders

97. Standing Order

No. 30A/SA/1 16, dated 5-6-1968.It has been observed that the disposal of Draft Paras received from the A.G. is not prompt and the replies do not reach the A.G. within 8 weeks as required in the Joint Executive and Accounts procedure finance Department.The following procedure is, therefore, prescribed for the disposal of the draft paras and should strictly be followed failing serious view which all the concerned should note:-All draft paras are to be dealt with on personal level by T.A. to theS.E. in Circle Office and D.A. in the Divisional Officers and they will be responsible to ensure that the reply is sent within the prescribed time limit.As soon as the draft para is received, the Executive Engineer will submit a detailed report within a week to the Superintending Engineer who examine the report and forward the same to the C.E. with his comments within a week from the date of receipt of the reply from the Executive Engineer.A cell of the following officials in the CEI office has been constituted and the Accounts Superintending will be responsible to get the reply finalised and sent to the Government/A.G./within a fortnight from the date of receipt of the reply. Thus the final reply to the draft paras should be sent within a month positively.
(1)Shri Brij Mohan Lal, Supdg. Accounts, (2) Shri Bansi Lal, accounts clerk, (3) Shri Pooran Chand Accounts Clerk.