Section 76 in Tamil Nadu Educational Inspection Code
76. Office contingent charges.
- Care should be taken to attach to the bills all the necessary vouchers relating to them. The number of vouchers enclosed should also be given in the bill under the appropriate head. The columns in the bills respecting the allotment for the year and the spent out of the allotment should, invariably, be filled up and the balance available should be shown so as to enable the accounts officers to see that the expenditure does not exceed the grant for the year. Contingent bills for Government Secondary Schools and Elementary Schools other than Agency schools are counter-signed by the District Educational Officer or Inspectress, and those of Agency schools by the Special Assistant Agents.
