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State of Rajasthan - Section
Section 104 in The Manual of Departmental Orders
104. Standing Order
No. GS( 12) VC/66/748-754, dated 18-6-1970.Sub.-Quick disposal/finalisation of the cases received from the Rajasthan, Vigilance Commission.The following "Modes of Corruption" have been indicated to be prevelant in Government employees/Offices in the 1st report of Rajasthan Vigilance Commission with a view to take suitable steps to eradicate the same. As against this, the following modes of corruption are found to be relevant to the working of this department and after obtaining and considering suggestions from the subordinate offices, instructions mentioned against each mode of corruption are issued for strict compliance:-| Mode of Corruption1 | Check Measures2 |
| 22. Demanding bribe in Passing T.A. bills and Medical Bills. | A register of T.A./Medical Bills be maintained showing dateof receipt of the bills and date of passing the same by dealingclerk. A time limit of 7 days be fixed for disposal of suchbills. In case the controlling officers does not pass the T.A.and Medical bills in the prescribed time matter should bereported to the next higher authority. In case of persistant andintentional delays by the concerning controlling officerEngineer, Irrigation, for consideration in regard of action tobe taken. |
| 24. Embezzlement of Government Money by forgoing Signatures. | Signatures should be compared minutely. |
| 33. Making purchase against rules for wrongful gain. | No purchase should be made against rules and the order beplaced only with the Government approved dealers/reputed firms.It should be made incumbent in all offices to maintain lists ofapproved and well known dealers in various types of machineryand other articles and stock and quotations should invariably becalled from all such registered dealers unless the purchase ismade at D.G.S. and d. rates. It should also be certified by theofficer concerned that the articles purchased will be utilisedwithin a period of six months. |
| 34. Mis-appropriation of Government money in public works,nonpayment of daily wages to labourers, preparation of falseschedules. | Payment to daily labourer made only in the presence ofGazetted Officers. |
| 35. Claiming of false T.A. and D.A. | The claims be entertained only after due verification and ifcovered under rules. |
| 36. Mis-use of Government vehicles. | Vehicles should be used only for Government work and the LogBook of the Vehicle be filled in as soon as the journey iscompleted. |
| 37. Extracting illegal gratification for signing arrearbills. | Every arrear bill should be examined to determine whetherdelay in passing has occurred due to the fault of the payingauthority and his office. Intentional delays should be lookedinto and disciplinary' action taken against, the officialconcerned immediately. |
| 38. Cheating the Government by obtaining false house rentallowance | The certificate given by an official for house occupied byhim be got physically verified occasionally to prevent thefraudulant practice of submitting false receipts. |
| 39. Securing service by false certificates | In the event of suspicion with regard to correctness of theCertificate, a reference be made by appointing authority to theconcerned University/Board before appointment is given. |
| 44. Making Over-payment to Contractors for ulterrior motive. | Only exemplary punishments can eradicate.the evil. As such,immediate action under rules be taken against the delinquentsand matter brought to the notice Head Office at once. |
| 48. Harassing of cultivators by Irrigation Officials inrespect of supply of water etc. | Only exemplary' punishments can eradicate the evil. As such,immediate action under rules be taken against the delinquentsand matter brought to the notice of Head Office at once. |
| 50. Purchase of immovable property etc. without priorpermission | As per pension and conduct Rules such purchases can only bemade after obtaining permission of the Head of theDepartment/Government as the case may be and t he cases ofdefaulters be taken up immediately for disciplinary action underrules. The matter should be brought up to the notice of HeadOffice immediately, on occur-rance. |
| 52. Moral turpitude | - |
| 53. Abuse of official position for giving benefit to arelation | The officers holding/supervisory posts should not haveofficial dealings with their relatives. |
| 54. Abuse of official position by forgoing purchasing ordersfor illegal gains. | Purchases should only be made for essential requirements andafter obtaining sanction of the competent authority. |