Section 55 in Rajasthan District Board Account Rules

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State of Rajasthan - Section

Section 55 in Rajasthan District Board Account Rules

55.

(1)When the pay bill has been drawn the money shall be promptly disbursed to the payees concerned and their receipts taken in the column 17 of the bill except as hereafter provided. If the payee does not present himself before the end of the month his pay shall be refunded by short drawal on the next bill and redrawn when he presents himself.

(2)The officer signing the pay bills is personally responsible for all salaries drawn on bills signed by him until same have been paid to the proper recipients and the latter have signed acquittance for the same. When the recipient is illiterate his thumb impression shall be taken, which shall invariably be attested by the Chairman/Secretary.If in any case it is impracticable to get the payee's receipt on the bill itself and in the case of punkha pullers etc. a separate acquittance roll in the following form may be obtained and attached to the bill, remark to this effect being made in last column of the bill.Acquittance roll of.......establishment for....... 19..

Name	Post	Pay	Deductions as per bill	Net amount paid	Signature of payee
1	2	3	4	5	6

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State of Rajasthan - Section

Section 55 in Rajasthan District Board Account Rules

55.