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State of Jharkhand - Section

Section 881 in Bihar Education Code, 1961

881. Forwarding of salaries, etc., to officers in the mufassil.

- The salary and travelling allowance bills of Sub-Inspectors, and the bills of Government Middle Schools, Basic Schools and Teachers' Training Schools situated at a distance of more than six miles from the treasury are remitted by postal money order. The District Education Officer, the Sub-divisional Education Officer (or the District Inspectress in the case of Girls' Schools) presents the bills, together with the money order forms duly filled up, at the treasury, with the amount of the order and the commission thereon have been credited to the Post Office in the Treasury accounts. The Postmaster then remits the money.Notes. - (1) The District Education Officer, Sub-divisional Education Officer or District Inspectress pays the money order commission from his or her allotment for contract contingencies.(Bihar Treasury Code, Volume I, Rule 202.)
(2)The orders contained in this article are not affected by the subsequent ruling of Government that the salaries, house-rents, travelling allowances, rewards and other allowances of all non-gazetted officers (including those who are permitted to draw their salaries on gazetted officers' salary bill forms), who are stationed at a distance of not less than 20 miles by rail or 7 miles by road from a treasury or sub-treasury, may be remitted to them by postal money order, the charge, being borne by Government and met from the contingent grants of the officers concerned. This general ruling will apply in the cases not quoted above.(G. O. no. 4306-F., dated 6th April 1918.)