Section 59 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
59. Establishment bills. [Section 209.]
(1)Pay bills shall be prepared in Forms XX and will be supported by all or any of the following statements, as the case may be :-(1)Increment certificate in Form-XXI; and(2)Last pay certificate in Form-XXII.(2)Increment certificate and last pay certificate shall be attached to the first bill in which the periodical increments and the pay of persons either transferred or lent to the Panchayat Samiti or Zila Parishad, as the case may be, are given.(3)Except in the case of employees who have been dismissed or transferred or have resigned or died, the pay of any employee of the Panchayat Samiti or Zila Parishad, as the case may be, shall not be drawn before the first working day of the month following that in respect of which the pay has been earned :Provided that if the first day of the following month is holiday, the pay can be disbursed on the last working day of the month concerned with the prior approval of Government.(4)The last payment of the employee's pay and allowances in the event of his transfer or quitting the service of the Panchayat Samiti or Zila Parishad either on resigning or for any other cause shall not be made until it has been ascertained that there are no amounts or demands outstanding against him. A certificate to this effect signed by the Executive Officer or Chief Executive Officer, as the case may be, shall be attached to the bill in which such claims are drawn.
