1203. Investigation of claims to arrears of pay and allowances.
(a)No claim against the Provincial Government not preferred within six months of its becoming due can be paid without the sanction of the Accountant-General. In the case of claims for petty amounts of Rs. 5 or less, however, preaudit by the Accountant-General will be necessary only when they are not preferred within one year of their becoming due.(b)Claims to arrears of pay or allowances or to increments which have remained in abeyance for a period exceeding one year cannot be investigated by the Accountant-General except under the special orders of the authority which appoints the servant of the Crown by whom the claim is made. A claim which is not included in the original bill will not be passed in audit unless a satisfactory explanation is forthcoming for its non-inclusion. Deputy Inspectors-General and Superintendents shall forward such bills direct to the Accountant-General for investigation in cases of officers appointed by them.(c)In the case of officers appointed by the Inspector-General such bills shall be submitted to him and if the cause of delay is satisfactory he will forward the bills to the Accountant-General for investigation. It is within the competence of the Inspector-General to refuse any arrear claim when the cause of delay in not preferring it earlier has not been explained to his satisfaction.Note. - See note 3 under rule 30(b) of the Bengal Financial Rules.
