Section 59 in Rajasthan District Board Account Rules
59.
The following classes of recoveries only shall be made by deduction from pay bills:-(a)Fines imposed oil members of the Establishments.(b)Recoveries on account of security deposits by servants of the Board.(c)Recoveries on account of attachment from a civil court for payment into a court of law.(d)Recoveries on account of advances for the purchase of a conveyance or other animals.(e)Recoveries on account of Provident Fund Advance.(f)Recoveries on account of Provident Fund Subscription.(g)Income-tax.(h)Premia for State or Postal Insurance, and(i)Leave and Pension contribution due to the State Government.(j)Recoveries on account of shortage in stores, loss of property or Boards money caused due to negligence of the servant of the Board and the charge has clearly been established against him. The recovery ordered to be effected may not ordinarily be made at a rate exceeding 1/3rd of pay.
