(a)Typewriters and duplicators shall be obtained from the Central Stationery Office, Calcutta, after sanction has been given by the Inspector-General.(b)If machines cannot be repaired locally, they shall be sent when requiring repair, to the Deputy Controller of Stationery. The head of an office shall make necessary arrangements for the disposal or sale of all typewriters if they are condemned after the usual examination by the local representatives of the makers.(c)In cases where the firm supplying a new typewriter in replacement of a condemned one is willing to take the latter in "part payment" of the former, this should be done if the value offered for the old machine on the part payment system is more than the amount which could be obtained for it if it were, sold for cash.Note. - In the case of the purchase of a typewriter under the "part payment" system, the stock register should show the full value against the new typewriter and the part value obtained against the entry of the old one.(d)Any application for an increase in the number of type-writers or duplicators in an office must be supported by the following particulars:-In requisition for typewriters:-(i)Strength of the clerical staff of office.(ii)Average number of letters issued during the month.(iii)Number of typewriters already in use.(iv)Number of competent typists employed.In requisition for duplicators-(i)Number of circulars annually issued.(ii)Number of duplicators already in use.
