Section 91 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
91. Physical verification.
(1)A physical verification of all stores shall be made by the Deputy Chief Executive officer or the Executive Officer as the case may be, at least once in a year invariably in April every year. The result of the verification shall be recorded in writing. During the verification, the condition of each article shall be indicated against it in the Stock Register(2)Any discrepancies noticed shall be indicated in relevant Stock Register, the surplus being treated as additional receipt and the shortage being indicated in red ink. The cost of shortage shall be recovered or got written off after proper investigation, under orders of the competent authority.(3)The article of stores which are found to have become useless or obsolete or have been rendered surplus and cannot be put to any profitable use, shall immediately be reported to the competent authority for sanctioning disposal by auction or write off, as the case may be. In case of disposal by auction after sanction of competent authority, the proceeds there of shall be credited to the fund.(4)The competent authority shall ensure that in explaining discrepancies losses are not adjusted against surplus stores.Chapter-10 Use of Motor Vehicles
