(1)Every payment charged to the Common Victims Compensation Fund shall bear on the bill or voucher, an order to pay the amount which shall be expressed both in figures and words and every such order to pay such bills shall be signed by the Inspector General and Superintendent of the said jail after it's approval.(2)Subject to the provisions of rule 416, compensation shall be paid from the Common Victims Compensation Fund by way of a cheque signed by the Inspector General and the Superintendent jointly or in the case of payment made by remittances through Post Office, the postal money order receipt shall be kept with the voucher.
