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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(2)(ii) in The Rajasthan Municipalities Accounts Rules, 1963

(ii)When salary is drawn for a broken period of the month, the reasons for doing so, the period for and the rate at which it is drawn shall be distinctly entered in column 2 under the name of the incumbent. With the pay bill a schedule in form No. 31 showing provident fund deductions and contributions to provident fund shall be attached.