Early in [March] [Substituted by April vide C.S. No. 46. 3.12.1960.], each year, a detailed statement of the permanent establishment existing on the 1st [March] [Substituted by April vide C.S. No. 46. 3.12.1960.], should be prepared by each head of office and transmitted to the Accountant-General direct, as soon as possible, not later than the 15th May. The directions given by the Comptroller and Auditor-General with regard to the form, preparation and submission of those returns are contained in Appendix 4.Note. - The detailed statement should be prepared in two parts, one for permanent establishment including permanent and officiating incumbents of permanent posts and the other covering all temporary posts in existence on the first of [March] [Substituted by April vide C.S. No. 46. 3.12.1960.].Section VIIIService Books
