Section 48 in Rajasthan District Board Account Rules
48.
In order to facilitate the check of establishment bill and to ensure that no charge is paid twice over, an Establishment Check Register shall be maintained in Form No. 2 in which the whole establishment of the Board shall be recorded, every fresh appointment, abolition of an appointment or revision of establishment being entered as soon as made together with the number and date of the Board's resolution or of the order of a Sub-committee or Officer to whom a power of making appointments has been delegated. Changes due to revision of establishment shall be entered in red ink: Leaving the original entry intact, entries relating to total net charge of each section or sub-section of each Department noted at each page in the beginning of the year and entries due to revision of establishment made during the course of the year, shall be initialed by the Secretary.(2)Separate page to be assigned to Sections.A separate page of the register shall be set apart for each section or, if there are sub-sections for each sub-section of each department, the different sub-sections or sections being entered consecutively in the order of the major heads of account and a page for the total charge of the department being reserved immediately after them when the number of sections exceeds one.Explanations. - (a) By a section of a department is meant the establishment relating to a minor head of account of that department; by a "Sub-section of Department" is meant the establishment relating to a minor head of account of that department, e.g. the establishment connected with collection of cess is a sub-section of the department of Revenue Department while the District Board, Engineer's establishment is a section of the department of District Board Works.(b)Temporary establishment shall be entered in the Establishment Check Register Form No. 2 at the end of the space allotted to the permanent establishment and shall not be mixed up with it; the period for which the temporary establishment is sanctioned shall be distinctly specified in the second column below the details of the appointments sanctioned and lines shall be drawn across the columns of the months previous and subsequent to such period so as to prevent admission by oversight, of pay for a period in excess of that sanctioned.
