Section 102(1) in The M.P. Municipal Accounts Rules, 1971
(1)Salary bills shall be in Form No. 66 and be accompanied, when necessary, with a statement in Form No. 67 showing absentees on leave or deputation or under suspension. The bill with the certificates printed at foot shall be signed by the Chief Municipal Officer. Separate bills should be prepared for distinct establishments e.g.. Municipal Office, octroi, conservance, hospitals etc. If, however, a bill, whether for establishment or other charges is presented which contains charges debitable to more heads than one, the Municipal Office shall endorce on it the details of the apportionment of the charges. When salary is drawn for only a part of a month the number of days and the rate should be entered below the employees name. An employee who is absent or on leave should be so shown in the bill, the name of the person acting for him, if any, being entered below his name. Cheques for the payment of salaries to Municipal staff shall be drawn in favour of the Chief Municipal Officer, or other heads of departments, as may be decided by the Council.
