Section 125 in Bihar Board's Miscellaneous Rules, 1958
125. Prompt drawal of certain bills.
(1)Charges on account of travelling allowance shall be billed for during the month in which they are incurred or during the following month.Arrear travelling allowance bills shall be sternly discouraged and before being admitted, the bill for the month concerned shall be examined to see whether theclaim has been noted as outstanding. If admitted, bill no. in which the arrear charge is being drawn shall be noted thereon, and the accountant shall certify on the office copy of the arrear bill that-"the charge was or was not shown as outstanding for the bill for the month concerned and has not since been drawn."The travelling allowance bills of non-gazetted staff, e.g., clerks and peons of different departments should be checked by the bill clerk of the Collectorate and certified by the officer-in-charge of the department concerned before they are put up for counter signature to the Senior Deputy Collector or the Collector.(2)Bills for compensation paid to proprietors for rent of lands appropriated for military cantonments must be submitted for adjustment within three months from the date of the first sanction of the compensation by the competent authority.
