- Each class of contingencies, namely, contract, regular and special, shall be drawn on district vouchers, and charges for contract contingencies may not be included either in regular or special contingent bills. If, however, any disbursing officer by mistake draws any contract charge on a voucher in which the regular or special contingent charges are drawn, the Accountant-General shall debit the amount to the contract grant of the department incurring the expenditure and informed the disbursing officers concerned. The latter shall add the amount to the total expenditure shown in his contract contingent register and shall show the correct total in the next contract contingent bill. If a disbursing officer himself detects a mistake of this kind, he shall inform the Accountant-General and request him to correct his registers.
