Section 343 in Bihar Board's Miscellaneous Rules, 1958
343. Duplicate roll.
- Duplicate copies of rolls [which will contain four additional columns between 4 and 5 for identification, showing (1) the height, (2) the date or approximate date of birth, (3) the signature or the thumb impression and (4) any marks borne by the recipient] will be prepared for record in the treasury and when applications are made for payment the Treasury Officer must satisfy himself of the validity of the claims by comparing both copies of the rolls in every case and will then order payment, noting the fact in both rolls in the memorandum form on their reverse. When no space is left in this form to note the payments, fresh duplicate rolls should be prepared and given to the recipients under the Collector's seal and signature, care being taken to have the old rolls first returned by the recipients for cancellation, unless the Collector is satisfied that they are irrecoverable.Note. - Particulars concerning malikanadars, who are pardanashin ladies for Columns 5, 6 and 8 of the duplicate roll should be furnished by their authorised agents and their signature or thumb impression taken in Column 7 of the roll in the presence of Gazetted officer on proper identification.
