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State of Rajasthan - Section

Section 231 in Rajasthan District Board Account Rules

231.

A record of all investments shall be maintained in the register of investments in Form No. 63. Each entry shall therein be attested by the Secretary. Government Securities shall be kept distinct from other investments.Form No. 1(See rule 16)(Counterfoil).......District Board........No..............................................Book No....................................Received from Shri..................Bill No. ...............
Demand Register No. Name or No. of premises Particulars of Payment Period Amount
1 2 3 4 5
Total in Words
Date ...................CashierAccountantFor Supdt.SecretaryClerk in charge of demandand Collection Register.Form No. 1(See rule 16)Receipt...........District Board.......No. .....................................Book No..................................Rs ......................................Received from Shri.......................(Rs. in words) ..........................on account of...................................................................................................................................For the period.....................................................................in full payment of Demand Bill No.............................dated..............................Date ...........................Secretary.Form No. 2(See Rule 48)Establishment Check RegisterFixed Establishment of the.........District Board for the year commencing 1st April, 19.......
Reference to sanctioning orders Name and details of sections Sanctioned pay of section Amount paid for back month with quotation ornumber an date of Voucher
On 1stApril On April. Rs. nP. May Rs. nP. June Rs. nP. July Rs. nP. August Rs. nP. September Rs. nP. October Rs. nP. November Rs. nP. December Rs. nP. January Rs. nP. February Rs. nP. March Rs. nP. Marks
1 2 3 4 5
19 19 V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated
19 19 V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated
19 19 V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated V.N. dated
Form No. 3(See Rule 49)Detailed Pay Bill of Establishment for the month of ......... 19
S. No. Name of the incumbent. Designation. Monthly rate of pay Pay & acting leave allowance claimedseparately Dearness allowance and other allowance
1 2 3 4 5 6
           
Provident Fund Contribution by District Board Total Pay and acting leave allowance held over forfuture payment. Fine and other recoveries. Total amount be drawn
7 8 9 10 11
         
Deductions On AccountOf Total recovery Net amount payable to each incumbent Signature of payee. Remarks
Provident Fund Income tax. Recovery of Provident Fund advances.
12 13 14 15 16 17 18
             
Total Rs.............Deduct undisbursed pay refunded as detailedbelow Rs.income tax Rs and recoveries.Net sum required for paymentRs................ Head and Item of the Budget
Debit head....on Rs...
Debit head....on Rs....
Credit head....on Rs....
Certified-
(1)That I have satisfied myself that all salaries included in bill drawn in the month of ........ 19 ........ (The last preceding month) with the exception of those detailed below of which the total has been refunded by deduction from this bill have been disbursed to the proper persons and that their receipt stamps duly cancelled for every payment in excess of Rs. 20/- and that all leave and promotions etc. have been entered in the Service Books of the Officials concerned.
(2)The all persons on pay not exceeding Rs who are not subscribers to the provident fund and for whom pay has been drawn in the bill have actually been entertained during the month.
(3)That the bill has been checked with the sanctioned scale recorded in the Establishment check register.
(4)That the entries of previous bill has been made in the Establishment Register.
(5)That the amount of pay and leave for the period has not previously been drawn and disbursed to the employee.Date..... 19.Signature Chairman/SecretaryPay Rs ............. drawn Rs............vide cheque No...................... and to be adjusted by credit to............Total............AccountantDate ...........Examined and entered.Chairman*Details of Pay of Absentees Refunded
Establishment Name Period Amount
       
*To be stated in words.Form No. 4[See Rule 49 (ii))............. District Board.Provident Fund Recovery Schedule
S. No. Name of the employer Provident fund account number Pay Rate of subscription
1 2 3 4 5
         
Amount received Contribution made by the District Board Total Recovery of advance Remarks
6 7 8 9 10
         
Form No. 5[See Rule 49 (v)]........ District BoardAbsentee Statement for the Month ....... of 19 ..
Nature of Absence
Name of Absentee Designation Kind From a.m. or p.m. To a.m. or p.m. No. of days of absence
1 2 3 4 5 6
           
Officiating Servant of the Board (if any)
Name Substantive post Substantive pay Additional pay Remarks
7 8 9 10 11
         
Dated .......... 19 .Note. - 1. In column 3 should be stated "full average pay" "without pay" "other duty" "officiating ....... transferred to ..........", suspended etc., the date each being specified as far as possible in column 5 and 6.