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State of Bihar - Section

Section 26 in Account Rules for Lodging House Funds

26.

Every bill or other claim for payments shall in the first instance be checked and examined by the Lodging House Fund clerk or the officer who is charged with the keeping of the accounts and after he has certified it to be in order, the order for payment shall be passed by the President or the Secretary or the person administering the fund. The order shall run thus :"Pay Rs..........................only (Rs................)" the amount being written in words as well as in figures, if payment is to be made by cheque, the President or the Secretary shall cause the bill to be endorsed with the words "Paid by cheque no................" and shall then sign the endorsement, and cause the cheque to be drawn out, signed and issued.