Section 26 in Andhra Pradesh Village Servants Service Rules, 2005
26. Particulars of emoluments not drawn in any month to be specified in the pay bill:
- Any amount which may remain undrawn in any month relating to the emoluments, by reason of any village servant being absent on leave or by reason of any appointment not having been sanctioned by the competent authority, shall be specified in the pay abstract with details in the remarks column explaining the reasons for the non drawal and all such entries shall be referred when the amount is claimed on subsequent bill.
