1204. Supplementary bills for officers discharged, dismissed, deceased and for those who retire or resign.
- A separate bill shall be prepared in the usual pay bill form for the pay of officers who are discharged or dismissed or who retire or resign and the amount shall be paid to them immediately after the termination of their service. The number and date of the bill shall be entered in the muster roll which should be put up to the Superintendent at the time of signing the bills. In every separate bill of this kind a note shall be added for the information of the Accountant-General explaining the reason for the extra bill.Note. - (i) The practice of paying officers discharged during the month from the permanent advance and of recovering the amount when the pay bill is cashed in the succeeding month is forbidden except in cases of special urgency.(ii)Regarding the payment of pay and allowances claimed on behalf of a deceased servant of the Crown rule 52 of the Bengal Financial Rules should be seen. The above procedure should be followed in the preparation of pay bills of deceased officers.
