Section 105 in The M.P. Municipal Accounts Rules, 1971
105.
The Chief Municipal Officer or other head of the department as decided by the Council under Rule 102 is personally responsible for every salary drawn on a bill signed by him until it has been paid to the persons entitled to receive it and has had the acquittance roll signed and if necessary stamped by the payee. The undisbursed amount shall not be kept in hand for more than one month and shall be refunded by short drawal in the next month's bill. It can be drawn again under Rule 103 when it is required again for disbursements. Pay shall not in any circumstances be placed in deposit.Arrear Bills
