No. 17A/Bud/ 17A/Bud/958, Dated: 2-2-1968Sub:-Physical verification of stock and tools & plants.The Public Accounts Committee in their meeting held on 13th December, 67 took serious view of the lapses on the Divisional Officers and sub-divisional Officers who had not conducted physical verification of stock even once in ayear.Physical verification of stock and tools and plants is intended not only to detect embezzlement/shortages that have actually taken place, but also it has great moral effect against attempts to pilfer Government Stores. Articles 264 and 269 of the General Financial and Accounts Rules and paras 230 to 237 and 258 of the public works financial and accounts rules make it quite clear that physical verification of stock and T & P should be done atleast once in a year and result of verification should be reported in form 99 of Book of forms. It is, therefore, enjoined upon all concerned to follow the rules strictly with regard to physical verification of stores and T & P. A report of having conducted physical verification by the Sub-Divisional Officers, in respect of stock and T & P (including dead stock) in their jurisdiction and by the Divisional Officer in respect of stock and T & P (including dead stock) e.g. furniture, fixtures, type- writers etc. in the Divisional (Office) in their direct charge may be sent to the Head Quarters office as well as respective Circle office annually so as to reach by the 5th april, every year. In the case of officers who fail to conduct physical verification as referred to above, their default shall be reflected in their annual confidential reports, to be written /countersigned by the Superintending Engineer concerned/Chief Engineer, Irrigation.Copy of letter No. I/S.O./Inst/2826, dated 8-12-69 from the CEI. Rajasthan Jaipur to all EES & SES.Sub.-Standing Order No. 95 & 96.
