Section 56 in The Rajasthan Municipalities Accounts Rules, 1963
56. Establishment Check Register.
(1)In order to facilitate the check of establishment bills and to ensure that no charge is paid twice over, an establishment check register shall be maintained in form No. 27 in which every appointment shall be entered with reference to the order or appointing authority2under the initials of the Executive Officer, a separate page being allotted to the establishment chargeable to each item of budget. When any change is made, the same shall be noted in the column provided for the purpose.(2)Temporary establishment shall be entered in establishment check register at the end of the space allotted to the permanent establishment and shall not be mixed up with it. The period for which temporary establishment is sanctioned shall be distinctly specified in the check register.
