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State of Rajasthan - Section

Section 394 in The General Rules (Civil), 1986

394. Manner of obtaining non-saleable forms.

- Non-salable forms shall be obtained in the following manner:-The indents shall be prepared under the supervision of the Presiding Officer. Forms enough to last for a whole year and to leave margin of three months consumption at the end of that year shall be entered in the indent. The Presiding Officer shall also ascertain that provision for the cost of form indented exists in the grant placed at his disposal. A certificate in the following form shall be endorsed on the indent:-
(1)Certified that sufficient provision exists for the adjustment of the cost of the above indent, balance of my grant under the head "Stationery and Printing" being.
(2)It is within my competence to obtain the articles indented for.The indent shall then be sent to the Superintendent, Government Press, who will arrange supply directly. When forms are printed in books, the number of books should be stated.Forms for subordinate outlying courts located at places remote from a railway will be sent to the District Judge or to some Munsif on a line of Railway who will cause them to be forwarded to such courts in the manner he may consider most convenient and economical.