1182. Pay bill of officers of and above the rank of Deputy Superintendent.
(a)Officers of and above the rank of Deputy Superintendent shall draw their pay in Bengal Form No. 2428 (T. O. Form 1) or (in the case of Presidency payment) in Bengal Form No. 2431 (T. 0. Form 1A).(See rules 51 and 54 of the Bengal Financial Rules.)(b)An officer whose pay is subject to individual audit and is not less than Rs. 300 per mensem, has the option of drawing his pay partly at the headquarters of the district in which he may be serving and partly at the capital town of the province, subject to the following conditions.(i)Not less than Rs. 100 in any one month shall be drawn outside the district headquarters treasury and all sums drawn in the provincial capital must be in multiples of Rs. 100.(ii)The amount required to be drawn at the provincial capital shall not be altered at intervals of less than 3 months.If an officer desires to avail of this concession, he should send previous intimation to the Accountant-General, specifying the amount (in hundreds) which he wants to draw at the headquarters. In drawing up the pay bill for the district or sub-treasuries, he should first prepare the bill with full pay and deductions on account of fund, income-tax, etc., and then deduct from the net amount the lump amount he wants to draw in Calcutta. The bill for this amount should then be presented at the counter of the Accountant-General's office through his bankers or other authorised agents who will cancel the receipt stamps affixed to the bill.(See S. R. 104 under T. O. 18 of the Bengal Financial Rules).Note. - For definition of the term "authorized agents" in clause (b), see notes under rule 54 of the Bengal Financial Rules.
