Section 63 in The Rajasthan Municipalities Accounts Rules, 1963
63. Overtime allowance.
- Subject to any general or special order or rules issued by the Government in this behalf, every bill in which overtime allowances are claimed, shall contain a certificate of Executive Officer to the following effect :-"Certified that :-(a)the men for whom overtime allowances are claimed in this bill have actually earned by working overtime;(b)the periods for which overtime allowances are claimed in this bill, have been checked with the initial records and found correct;(c)the overtime allowances are claimed at the rates sanctioned by competent authority; and(d)the overtime allowances have been taken into account in calculating the income tax due from the Municipal servant noted in this bill"Note. - In cases in which overtime is paid out of fees recovered from private parties and credited to the Municipal fund, the Executive Officer should certify on the bill that the prescribed fees have been realised and credited to the Municipal fund.
