Section 49 in Rajasthan District Board Account Rules
49.
(1)The pay of the District Board establishment shall be drawn in Form No. 3 with full details of names except in the case of punkha puller etc. and signed by the Chairman. These bills may be drawn separately for each section the names of the head of sections appearing in the beginning. The establishment chargeable to each item of the budget shall be grouped, marked off, and totalled separately, the name of the budget item being noted in red ink at the top of each bill or set of entries. Sanctioned strength of each cadre and grade shall be entered on the top of each section in red ink. The entries in all the money columns of the bill shall be totalled separately under each section and the total written in red ink. The total must be checked by the drawing officer himself or by some responsible person other than the clerk preparing the bill.Note. - The details of names should invariably be given in the bill in cases in which the incumbent is a subscriber to the Provident Fund.(1)The following instruction shall be observed in preparing the salary bills:-(i)The pay, acting and leave allowances, whether drawn or not shall be specified separately in column 5, pay and acting allowance, etc. (to be separately specified) not drawn but held over for further payment shall be entered in column 9 and the reasons for doing so briefly noted. When the amount is redrawn on a supplementary bill reference to the bill shall be given in the original bill from which the charges were withheld.Deductions on account of fines. Provident Fund, income tax and other recoveries, if any, to be distinctly specified shall be shown in the columns provided for the purpose and the net amount payable to each person shall be entered in column No. 16.(ii)The leave salary of the Secretary, Health Officer, Revenue Officer and Engineer shall be drawn only on the receipt of pay slip from the Examiner, Local Fund Audit Department, Rajasthan, Jaipur.Note. - Sanction to leave shall not be accorded unless leave title is got verified from the Examiner, Local Fund Audit Department, Rajasthan, Jaipur.(iii)Pay bills shall be prepared separately for each section of the permanent and temporary establishments. The names of both the substantive and officiating incumbents shall be shown against each post.(iv)When salary is drawn for a broken period of the month, the reasons for doing so, the period for and the rate at which it is drawn shall be distinctly entered in column 2 under the name of the incumbent. With the pay bill a Schedule in Form No. 4 showing Provident Fund deductions and contributions to Provident Fund shall be attached.(v)The monthly bill shall be supported by an Absentee Statement in Form No. 5, if any person in superior sendee was absent during the month either on special duty, suspension or deputation or with or without leave other than casual leave or when a post is left vacant substantively whether any officiating arrangements have or have not been made against it.(vi)In the bills for arrears of pay etc., a reference shall be given to the monthly bill from which the charge was withheld or on which it was refunded by short deduction, or to any special order granting with retrospective effect any new allowances, as the case may be. In the pay bills for temporary establishment the order sanctioning the same will invariably quoted.(vii)When leave salary based on average pay is drawn in a bill for a servant of the Board the bill in which it is first drawn shall be accompanied by a statement attested by the Secretary showing the calculations by which the amount drawn on account of leave salary has been deduced.If leave salary is based on actual pay and not on average pay, the Secretary shall attach to the bill a certificate: "that the leave salary claimed is admissible under.........."*(*The rule under which the leave salary has been claimed should be specified here).(viii)In case of promotion, transfers, new appointment leave salary, suspension, reinstatement etc., copies of relevant orders should be attached with the pay bill.
