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State of Rajasthan - Section

Section 33 in Rajasthan District Board Account Rules

33.

After the cheques are signed by the Chairman, endorsement of payment shall be written on every bill noting the number and date of the cheque in which the claim is included; the voucher number and the head of account to which the expenditure is debited in the classified abstract shall also be noted on the enfacement of the bill. Payment orders will not be made on the files.Note. - (1) Every voucher must bear a pay-order signed or initialled by the responsible disbursing officer, specifying the amount payable both in words and figures. All pay-orders must be signed by hand and in ink.Note. - (2) all sub-vouchers to bills must be cancelled in such a manner that they can not be subsequently for presenting fraudulent claims or other fraudulent purposes.