Section 61(3) in The Rajasthan Municipalities Accounts Rules, 1963

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State of Rajasthan - Subsection

Section 61(3) in The Rajasthan Municipalities Accounts Rules, 1963

(3)

(i)When the pay bill has been drawn, the money shall be promptly disbursed to the payees concerned and their receipts taken in the column 17 of the bill except as hereafter provided. If the payee does not present himself before the end of the month, his pay shall be refunded by short drawal on the next bill and redrawn when he presents himself.

(ii)The officer signing the pay bills is personally responsible for all salaries drawn on bills signed by him until the same have been paid to the proper recipients and the latter have signed acquittance for the same. Which the recipient is illiterate his thumb impression shall be taken, which shall invariably be attested by Executive Officer.

If in any case it is impracticable to get the payee's receipt on bill itself and in the case of sweepers, bhistis, lamplighters and cart drivers a separate acquittance roll in the following form may be obtained and attached to the bill, remark to this effect being made in the last column of the bill :-Acquittance roll of.........establishment for..... 19 ...

Name

Post

Pay

Deductions as per bill

Net amount paid

Signature of payee

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State of Rajasthan - Subsection

Section 61(3) in The Rajasthan Municipalities Accounts Rules, 1963