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State of Rajasthan - Section

Section 382 in Rajasthan Land Revenue (Land Records) Rules, 1957

382. Patwaris pay Accounts.

(a)Detailed rules for the maintenance of Patwari's and Inspector's pay accounts are given in Part III. The following recapituation in brief is given for the benefit of inspecting officers. The Office Qanungo is required to prepare the Patwari s and Inspector's monthly salary bill and to send it to the Treasury Officer for payment order. He has to maintain the register known as the register of deductions to show all amounts ordered to be deducted from the Patwari's and Inspector's pay on account of fines, leave arrangements, loss of instruments, and negligence of work etc. Deductions entered in this register for the period prior to the despatch of the salary bill should tally with those shown in the salary bill while those entered from the date upto the end f the month will be found either in the same salary bill under details of refunds, or in the next bill.
(b)Patwaris who do not attend on the dates fixed for the disbursement or pay are not allowed to draw their pay on any other date during the month except under special orders. Any pay that remains un-disbursed for two consecutive months is refunded by short drawals and the detail are given in the salary bill of the refunds. The refunded pay can be redrawn only by an arrear bill which is prepared as soon as the claim for the same is preferred. In order to keep the correct accounts of these refunds and statement of claims on account of them, the Office Qanungo is required to maintain a register entitled as the register of arrear claims. Columns 1 to 6 of this register are filled up as soon as the arrears claim arises, while the remaining columns are filled up at subsequent stages as the various steps are taken for its settlement.
(c)To show the balance in hand on account of pay the Office Qanungo is required to keep a register known as register of accounts of pay of the land records staff. In this register the amounts received and disbursed on account of pay or arrear claims are entered on each date on which transaction takes place. The a mount shown in this register should tally with the daily total of the acquittance roll. In the acquittance roll the reciepient's signature is taken in token of the receipt of his pay.
(d)All these registers have to be carefully examined by the inspecting officer who should see:-
(i)Whether pay bills are correctly prepared and promptly submitted.
(ii)Whether all deductions required to be made from the pay have been made, duly entered in the register of deductions and accounted for in the salary bills concerned. In order to check the accuracy of this register, a sufficient number of entries in it should be traced in the salary bills concerned and compared with the corresponding entries of deductions in the Sub- Divisional Officer's Misal Band Register.
(iii)Whether the dates fixed for disbursement of Patwaris' pay are convenient and whether Patwaris attend regularly on these dates also whether defaulters, if any, are taken to account for their failure to attend on the dates fixed.
(iv)Whether all refunds claimable by Patwaris are duly brought into the register of arrear claims, whether claims are promptly settled, whether suitable action is taken to discourage the accrual of arrear claims and to prevent the recurrence of delay in their settlement and whether the register of arrear claims is put up regularly after every six months before the Tehsildar for scrutiny and for reporting up-to-date arrear claims to the Collector; and
(v)Whether signatures are duly taken in the acquittance roll in token of receipt of pay, whether receipts for amounts exceeding Rs. 20/- are duly stamped, whether postal receipts and acknowledgments for amounts remitted by Money Order are duly pasted at their proper places in the acquittance roll, whether all amounts received and disbursed on account of pay and closing balance are duly attested by the Treasury Officer, whether the daily total in the acquittance roll tallies with the entries of this register and whether closing balances shown in this register agree with the corresponding entries in the cash book.