(a)At headquarters a gazetted officer shall be told off to superintend the distribution of pay of the force in the Reserve lines and headquarters guards. In the absence of any gazetted officer at headquarter on the day of distribution of pay, the Superintendent may authorise an Inspector of Police by name to supervise the distribution of pay and other work mentioned in the clause. He shall attest each individual payment as it is made by his initials against the entry in the acquittance roll. After the distribution for the day is concluded the Armed Inspector shall return the undisbursed amount, if any, to the Superintendent's office with the following certificate from the officer superintending the distribution, recorded on the acquittance roll:-"Certified that the officers named in the acquittance roll have been paid in my presence, with the exception of those noted below, whose pay aggregating Rs. , is returned."(b)A gazetted officer shall also superintend the distribution of pay at the Superintendent's office and the despatch of pay and acquittance rolls to police-stations and other offices in the sadar subdivision through escorts. In the absence of any gazetted officer at headquarters on the day of distribution of pay, the Superintendent may authorise an Inspector of police by name to do the work mentioned in the clause. He shall inspect the signatures of the officers-in-charge of escorts on the abstract acquittance rolls and certify that the different sums have been distributed in his presence.(c)In the case of subdivisions (other than the sadar sub-division) where cash remittances are not made the bills or cash orders payable from the sub-treasury shall be forwarded by post together with the acquittance rolls to the Subdivisional Police Officer or to the Circle Inspector, as the case may be, who shall arrange to draw the money from the sub-treasury. All sums either received in cash or by bills or from any other sources shall be sent together with the acquittance rolls by the Subdivisional Police Officer or the Circle Inspector, or in their absence, by the Court officer to the officer-in-charge of the headquarters police-station who shall enter them in his cash account and remit them to outlying police-stations and the local Court Police through escorts deputed by them to receive the money, keeping the amount intended for his own station staff.(d)All sums received at police-stations or Courts shall be entered in cash accounts and no unnecessary delay shall be made in distributing the amount. Officers-in-charge of police-stations and other disbursing officers shall attest each individual payment as it is made by their initials against the entry in the acquittance rolls. They shall then return the acquittance rolls duly completed and stamped for all payments over Rs. 20 to the Superintendent's office together with the undisbursed amount, if any, and a certificate in the following form:-"Certified that I received the sum of Rs. and that the officers named in the acquittance roll have been paid with the exception of those mentioned below who could not be paid for the reasons noted against their names."(e)Before a resident of Nepal is permitted to go on leave, clear instructions shall be taken from him by the Reserve officer regarding his pay, etc., which should be dealt with in one of the three following ways:-(i)Sent by R. T. R. to the British Envoy at the Court of Nepal.(ii)Remitted to the nearest post office by money order at his own cost. In this case very definite instructions as to how the money-order is to be delivered to him must be recorded(iii)Not drawn until he returns from leave.Note. - Pay and allowances, etc., of police officers stationed at a distance of more than five miles from a sadar or subdivisional treasury, should, at the discretion of the Superintendent, be remitted by money-order when this method of transmitting money is more economical than sending it by escort, subject to the proviso that the amount to be remitted by post at any one time should not exceed six hundred rupees. The charge for money order commission should be met from the grant for contingencies.
