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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(ii) in The Manual of Departmental Orders

(ii)Cash payments for petty works carried out by him under the order of the Sub-divisional Officer are made by the Section- holder from his imprest account. He is responsible for entering measurements of works in progress in his section and or on their completion in measurement books and for the proper upkeep of the letter. It is his duty on the occurrence of a breach immediately to arrange for its closure, and at the same time report the matter to the sub-divisional officer by wire or special messenger.