- Charges on account of travelling allowance should be billed for during the month in which they are incurred or during the following month. Arrear travelling allowance bills should be sternly discouraged and before they are admitted the bill for the month concerned should be examined to see whether the claim has been noted as outstanding. If the claim is admitted, the number of the bill in which the arrear charge is being drawn should be noted thereon and it should be certified on the office copy of the arrear bill that the charge was (or was not) shown as outstanding in the bill for the month concerned and has not since been drawn.(Government letter no. 4558-E.R., dated the 20th October, 1924; letter no. 297-F.R., dated the 18th April, 1934 and tetter no. 228-F.R., dated the 3rd June, 1941.)(c)Accounts in Government Professional Colleges and Schools.
