Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 45 in The Chhattisgarh Municipal Service (Executive) Rules, 1973

45. Service Books.

(1)A service book in Form IV shall be maintained for every member of the service. This book shall contain the history of the service of the member and each entry shall be attested by the President.
(2)The Service Book shall be supplied at his own cost to every member of the service on his first appointment. It shall be kept in the custody of the Accountant or Accounts Officer, as the case may be, if the Council in which he is serving and transferred with him from one Council to another on his transfer. The President shall see that all entries in the Service Book are duly made and attested. There shall be no erasure or over writing, all corrections being neatly made and properly attested.
(3)The President shall see that the service book of every member of the service is properly kept.
(4)When the member of the service is transferred to another Council, his service book shall be sent to the President of the Council and not made over to him nor shall it be given to him while proceeding on leave.
(5)A fresh service book shall be used when there is no more space for entries in the old service book and the entries shall not be continued by the addition of extra pages or on slips of paper pasted into completed service books.