No. F. 9(1) Insp/76/1026, dated 16-2-1976.In accordance with para 758 of P.W. & A.R. Schedule of monthly settlement with treasuries in form No. 51 (with supporting consolidated Treasury Receipt & Certificates of issues, signed by Treasury Officers) is required to be sent to Accountant General, Rajasthan, Jaipur with the monthly account it is observed that the same is not being sent regularly by the Divisional officers. Non-preparation timely non-submission of fonn No. 51 may result in cases of mis-appropriations.It is, therefore, enjoined that Divisional Officer should ensure that form 51 duly completed is sent to Accountant General Rajasthan, Jaipur alongwith the monthly account. It is also to the ensured by the Divisional Officers that in respect of amount of challans not verified by the Treasury Officer, it should be got verified from Treasury Officer that the amount has actually been remitted to treasury but in the head other than the head of concerned division. In such cases, action for transfer by sending requisition for transfer to Treasury Officer is to be taken early. If amount of challans not found remitted at all in Government Treasury, immediate action considering it as mis- appropriation of the earnest out money is to be taken.Omission in this regard will be viewed seriously.
