No. 30A/SA/595, dated 30-1-1964.It has generally been observed that time barred arrear salary claims and T.A. claims received from the Circle offices and Divisional Offices for conveying sanction of the Chief Engineer and Government are not handled properly by the Subordinate offices resulting in loss of enclosures by way of misplacement, detachment or tearing of bills in pieces. These are vouchers which are important from every point of view and are categorised under the category of 'Lasting' Documents.It is, therefore, enjoined upon all subordinate offices that such cases should be handled in a careful manner and forwarded to other offices properly tagged with file cover in future.
