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State of Bihar - Section

Section 23 in Bihar Financial Rules, 1950

23.

(a)The Chief Conservator of Forest exercises strict control over the whole outlay of the Forest Department for conservancy and works. To facilitate the exercise of the control, the Chief Conservator is furnished by the Divisional Officer with duplicate copies of the abstracts of the receipts and expenditure submitted to audit.
(b)He is further required specially to control the adjustment of advances for which purpose the monthly abstracts of the contractors' and disbursers' ledger, submitted to Audit by the Divisional Officer, are required to pass through the Chief Conservator.
(c)He is responsible for seeing that the accounts returns are submitted punctually to the Accountant-General by Divisional Officers.
(d)Under the authority of the State Government he can delegate all or a portion of his duties with regard to the control of accounts to the Gazetted Government servant in charge of his office.
Section VIIISecurity Deposits