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State of Punjab - Section

Section 81 in The Punjab Town Improvement Trust Rules, 1939

81.

(1)When the cash in hand is running low and the advance has to be recouped, and in any case on the last working day of each month, a red line shall be drawn across the page of the register (No. 39), total of the items cast, and a contingent bill prepared in form No. 28 in which full details of the expenditure shall be given. The officer responsible for the permanent advance after comparing the bill with the register shall sign both and send the bill to the Trust office for payment, noting the date of despatch in column 7(a). On receipt of cheque from the Trust office columns 7(b) and (c) shall be filled in.
(2)In the case of recoupment of the Chairman/Chief Officers permanent advance the disbursement certificate and payment order may be recorded in the permanent advance account register itself and a contingent bill need not be prepared.Note. - It should be carefully noted (1) that a bill must cover all items of expenditure up to the date of its preparation, and (2) that no item should be entered in the register until the money is actually spent and receipt obtained.