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Bengal Presidency - Section

Section 1186 in Police Regulations, Bengal , 1943

1186. Acquittance rolls.

(a)On the 27th day of each month, officers-in-charge of police-stations shall send by the quickest route to the Superintendent's office an acquittance roll in B. P. Form No. 230 filling in only the first three columns, showing number, name and rank of each officer. The names shall be arranged according to ranks in order to facilitate check with the gradation list and other registers maintained in the Reserve office. Should any new name appear, an explanation, shall be given in the column of remarks such as "Received by transfer from __________."
(b)The acquittance roll for officers attached to subdivisional Courts, treasuries and lock-ups shall be sent in similarly by Subdivisional Court officers while the roll for the force in the Reserve lines and headquarters guards shall be submitted by the Reserve officer and that for the Sadar Courts and the Superintendent's office staff by the Sadar Court officer and the accountant respectively. A separate acquittance roll shall be prepared for officers sick in hospital (vide regulation 1188).
(c)In respect of officers on leave the Reserve officer shall submit a separate acquittance roll showing the nature and period of leave, the date and hour of departure and return and postings ; if the officer is not due to return before the 15th of the month, he shall attach a money-order form with the name and home address filled in leaving the amount blank. This does not apply to officers who receive their leave salary in person at headquarters.
(d)As each roll is received, the accountant shall check it with the gradation and disposition lists, and enter in the proper column any deduction or alterations which it is necessary to make in pursuance of entries in the punishment, casualty and leave registers and the district order book. Leave certificates of officers returned from leave shall be attached to the acquittance rolls in which a note to this effect shall be made against each name.
(e)The accountant shall see that names have been properly included, that no names have been omitted or wrongly entered and that all broken periods and deductions have been properly entered.
(f)The accountant is responsible for the correctness of pay bills, while the Reserve officer is responsible for the correctness of the Reserve office registers. The latter will give the accountant every assistance in the preparation of the pay bills of the force. The Reserve office and the accounts branch should therefore work in close co-operation in the preparation of these bills.