(a)Payment for clothing received from the Jail Department shall be made by work bill. These work bills shall be submitted by the Jail Department in triplicate, the original being attached to the regular contingent bill. The duplicate shall be returned, duly signed, without delay, to the Jail Department, the triplicate being retained by the Superintendent for future reference.(b)All payments for clothing to other contractors shall be made by remittance transfer receipt, unless the contractors appear personally for payment.(c)Bills for clothing shall be put up for payment order with the committee report book and the officer passing the order shall note in this book the words "Payment order passed" over his initials and dated. On payment being made the accountant shall note in this book the pay cheque number and date and this entry shall be initialled by the officer signing the pay cheque.
