Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 79 in The Punjab Town Improvement Trust Rules, 1939

79.

Each officer who has obtained a permanent advance shall, on the 1st of April in each year, sign an acknowledgment that the amount is due from and to be accounted for by himself. In case of transfer of charge of an officer a similar acknowledgment for the full amount shall be signed by the relieving officer. These acknowledgments shall be kept on a guard file at the trust officer.Explanation :- Permanent advances shall not be multiplied unnecessarily. An officer having subordinates who require petty sums shall rather spare a small portion of his own advance for their use than apply for separate advances for them, taking acknowledgments from them in the same form as he himself furnishes, and retaining them in his office.