Section 63 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
63. Arrears to be drawn on a separate bill.
- Arrear pay bill shall not be drawn in the monthly pay bill but in a separate bill in which reference shall be made to the previous bill (s) from which the charge was omitted or withheld or on which it was refunded by deduction or to any special order granting a new allowance consequent to which the claim has arisen. Such claims to pay and allowances which are more than one year old, shall be got sanctioned by the Panchayat Samiti or the Zila Parishad, as the case may be, after investigation of claims.
