(2)the over-drawal has not been occasioned by delay in notifying a promotion or reversion.[Note. - If an amount due from a person has to be written off on the ground that he/she is no longer in Government service and no recovery is, therefore possible, the orders sanctioning write off should invariably contain a clause that any sums which may be subsequently found due to the person concerned shall be adjusted against the amount written off.] [Inserted by C.S. No. 37 dated 28.4.1950.]
