Section 23 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
23. Payments to Contractors.
- Payments to the contractors shall be made by the Executive Engineer himself through cheques after getting the bills checked by the Divisional Accountant and it is to be ensured by him that in respect of the works in progress, payments for the work done or supplies made, are made to the contractors at least once a month :Provided that the Executive Engineer shall get the final bills of all major works pre-audited by Accounts Officer or by the local Resident Audit Officer of the office of the Examiner Local Fund Accounts, before payment thereof is made.Provided further, that the Executive Engineer may authorise the Assistant Engineers to make payments upto ten thousand rupees subject to pre-audit of the Bill by the Executive Engineer after check by the Divisional Accountant.
