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State of Bihar - Section

Section 62 in Management and Working of the Forests

62. Vouchers.

- (i) All payments must be supported by vouchers in the following forms:-
Pay of permanent or temporary establishment ... Form Nos. 14-15
Travelling allowance bill ... Form Nos. 16-17
Cash remittance to treasuries ... Treasurychallanor advice list
Revenue derived from supplies to public departments ... From No. 9 of F. A. Code
Daily labour form ... Form No. 10 of F. A. Code
All other payments ... Form No. 11 of F.A. Code or post office receipt with inlandmoney order acknowledgement.
(ii)All vouchers for payments including advances, except treasury challan or advice lists and acknowledgements of transfer to the departments must bear the dates of payment, and they must be passed for payment, in words as well as in figures, by the Divisional Officers, who thereby assume the responsibility for the charge.
(iii)Disbursement certificates required on all vouchers.
(iv)When an Officer who does not belong to the Forest Department is in charge of a divisional or district Forest Office, he should sign the contingent bill of the Office once only. A second signature on every contingent bill as countersigning Officer, is not necessary in such a case.
(v)All vernacular accounts must be accompanied by abstracts in English, and the needful particulars will be entered in English on all vernacular vouchers and signed by the Divisional Officer when they are forwarded for audit in support of charges entered in the divisional monthly accounts list.