Section 55 in The Rajasthan Municipalities Accounts Rules, 1963
55.
The whole of the Board's movable property as recorded in the stock books or register of movable property shall be verified annually by the Executive Officer. The verifying officer shall initial the entries in the registers and furnish a separate certificate indicating the results of his verification.The verifying officer shall initial each entry in the stock book or register and shall also furnish separately a certificate showing the results of his verification. In the case of stores and other movable property, the certificate shall be in form 26. A separate certificate shall be furnished for each stock book or register. Any serious discrepancy should at once be reported to the Chairman without waiting for the completion of the verification of the remaining entries.The Chairman shall as soon as possible pass order regarding the action to be taken in respect of the discrepancies revealed in a certificate.Chapter-VII Establishment Charge
