(a)Charges on account of temporary establishments shall not be drawn until proper sanction has been obtained to the employment of the staff. A copy of the order should be attached to the first bill in which the charge is drawn, and its number and date quoted in subsequent bills.(b)When an officer holding a temporary appointment finally quits the service on the 31st March, the pay for the whole month due to him may be paid on the afternoon of that day, provided there is provision in the sanctioned budget for the purpose.
