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State of Bihar - Section
Section 264 in Bihar Financial Rules, 1950
264.
Subject to compliance with the Rules 266 to 270 for the check measurements by superior officers of the department, contractors bills and other demands for payments must invariably be prepared, examined or verified and passed for payment, respectively, by the undermentioned authorities;-| Item No. | Nature of claim | Authority competent to prepare, examine toverify | Authority competent to pass for payment. |
| 1 | 2 | 3 | 4 |
| 1. | Wages of labourers, current or arrears, except thosementioned in item 2 below. | Officer or Sub ordinate incharge of work. | Sub-divisional Officer. |
| 2. | Unpaid wages removed from the accounts of a work underparagraph 278 (f), Public Works Accounts Code 1st Edition,Reprint 1935. | Sub-divisional Officer. | Divisional Officer. |
| 3. | Petty payment of a work done or supplies made not exceedingRs. 25 in value. | Officer or subordinate concerned. | Imprest holder. |
| 4. | Final bills of contractors or suppliers involving work doneor supply made in excess of Rs. 1,000, bills for advances (bothsecured and others and claims for refunds. | Sectional Officer and Sub divisional Officer as laid down inRules 265 and 271. | Divisional Officer or Sub divisional Officers authorised byhim under Rule 15 subject to the limit prescribed therein. |
| 5. | Claims or demands relating to payments of bills ofcontractors or suppliers, for work done or supply made to thevalue of Rs. 1,000 and less but exceeding Rs. 25. | Ditto | Ditto. |