(a)As soon as the entries in the abstract acquittance roll have been verified the accountant shall prepare pay bills in the prescribed forms strictly in accordance with the instructions given in Subsidiary Rules 89-96 made under the Treasury Rules, Bengal, as well as those printed on the forms, subject to the limitations imposed by regulations 1201 and 1208.Where there are subdivisional treasuries, the pay of the force in the subdivision shall be paid by means of bills on the subdivisions signed by the Superintendent. The bills for amounts payable from the sadar treasury shall therefore be prepared separately from those payable from each subdivisional treasury, but in districts where it is more convenient to send the pay of the subdivisional force by cash order, the accountant shall prepare the bills for the whole force. The bills or cash orders for the amount to be drawn from the subdivisional treasury shall be made payable to the Subdivisional Police Officer or the Circle Inspector, as the case may be.(b)The main establishment bills payable from the sadar treasury shall contain a complete record of all officers on duty, on leave, discharged or dismissed during the course of the month but whose pay has not been drawn and disbursed, on deputation or under suspension on the last day of the month including those transferred from other districts whose last pay certificates have not been received.(c)The names of Assistant Sub-Inspectors, head constables, naiks and constables on leave or acting which are not shown in the absentee statement shall be shown in the body of the bill with the details of the leave or officiating arrangements.(d)The pay and allowances which for some reason or other (to be particularised in the bill) cannot be drawn shall be shewn as held over in the main bill and in such cases the names of the officers concerned, whatever their rank may be, shall be shewn in the bill.(e)To guard against double drawal of pay the accountant shall consult the register of last pay certificates maintained in accordance with regulation 1210.(f)When the pay of an officer transferred from another district is drawn the pay earned by him shall be shewn in full in the bill and the amount recovered on account of any advance taken by him in accordance with regulation 1239 shall be deducted from the total of the bill in a distinct entry, stating when and from where the advance was taken.(g)No separate absentee statement need be furnished with the bills, provided that the casualties are reported to the controlling officer for inclusion in the consolidated absentee statements (see regulation 1185). In the case of payments in Calcutta (i.e., the bills which are presented to the office of the Accountant-General), however, the absentee statement should continue to be furnished with the bills presented by the drawing officer.(h)Every bill shall be supported by-(i)schedules of income-tax, provident fund deductions and bill extracts, where necessary ;(ii)certificates given on the bill form ;(iii)a medical certificate of fitness for service under the Crown in the case of newly appointed officers (with the exception of Assistant Sub-Inspectors, head constables, naiks and constables). (See S. R. 8 of the Fundamental Rules and rule 13 of the Bengal Service Rules);(iv)last pay certificates, where necessary.(i)Heads of offices are personally responsible for the correctness of the facts stated in the bill and the certificates and other statements attached to it.
