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State of Rajasthan - Section

Section 119 in The Manual of Departmental Orders

119. Standing Order

No. F. 9(1)(43) Misc/PWA/76 Return/950-54, dated 12-2-1976.It has been noticed that huge amounts about 50 lacs have been lying as misc. PW. Advances in various divisions against Executive-engineers, Assistant Engineers, Jr. Engineers, contractors and other officials since last several years, awaiting clearance and adjustment. In absence of appropriate action on their clearance, amount is being added day to day. This tent-amounts to serious financial irregularity.In order to clear the misc. PW. Advances and to check such advances in future, the following directions are given. These directions are to be complied with strictly.
(i)Misc. P.W. Advances on account of loss and Mis-approxpriations:
Merely placing the amount in question as Misc. Advance against the concerned official etc. is not sufficient. Such cases should be investigated immediately and responsibility be fixed after giving an opportunity to the concerned official in addition to other action as prescribed in relevant rules of PWF & A.R. and G.F. & A.R. After talking decision regarding responsibility for loss, action to recover the same from security, pay & property of the concerned official be taken to clear the advances. Pending cases should be reviewed and cleared within two months. In future, all these actions should be completed within three months from the date the losses are noticed.
(ii)Misc. P.W. Advances on account of personal charges, imprest and temp, advances.
In respect of these items, concerned Government servant should be asked to deposit the amount of personal charges imprest and temp, advances within 15 days. In case, they do not deposit within this period, action to recover the same from salary, which is payable after 15 days be taken. In respect of these Government servants, who have been transferred, their such recoveries be shown in revised L.P.C. which is to be sent now to their present head of office. A copy of the revised L.P.C. which is to be sent now to their present head office and concerned Treasury Officer. In future, no imprest and temp, advances should be given unless previous imprest and temp, advances are got adjusted or cleared.
(iii)Misc. P.W. Advances against contractors and suppliers:
All such pending items be examined and recovery be effected from running/final bills or from the security deposit. If there is no payment due other divisions be requested for recovery under intimation to head office. In case, recovery is not possible by taking all possible efforts action of recovery as arrears of land revenue through Collector of the Distt. be taken. Immediate steps to be taken accordingly. There should be strict watch on clearance of such advances in tour.
(iv)Misc. Advances against Asst. Engineers/Jr. engineers for want of sanction.
Some times, Misc. advances are placed without sufficient ground's and even without informing the incumbents. For existing items, the concerned Government servants should be served with a registered notice to get such advances cleared within one month. If they fail, action to recover the amount from their salary should be taken. In cases action taken and justification given by Asst. Engineers or Jr. Engineers are not considered by the Executive Engineer sufficient to get their advances adjusted, they may represent directly to the Superintending Engineer. The decision of the Superintending Engineer on their representations will be final. Decision at the level of Executive Engineer and Superintending Engineer on the justification, replies of the concerned officials will be given within 15 days. If Superintending Engineer is of the opinion that the jurisdiction given by the Assistant Engineer/Jr. Engineer is not sufficient to get Misc. PW Advance cleared, he shall order for recovery of amount from pay.In future, no such advances should be placed unless an opportunity in writing stating reasons is given and reply taken. After considering the reply, if amount is placed as Misc. PW Advance, the concerned official shall be informed of this action within 7 days. In case, the concerned official, to not who the decision, he may represent to the Superintending Engineers within 15 days, whose such representations placed under Misc. P.W. Advance is not cleared, action to recover the amount from the salary will be taken.At the time of transfer, such advance should be shown recoverable L.P.C. In respect of Government servants, who are to retire within one year or have retired, intimation of all such advances, to this officer and pension sanctioning authority be sent immediately to get the advance cleared before forwarding the pending pension case or to mention the amount as recoverable from the Gratuity/Pension. In respect of those officials who have already been transferred revised LPC containing recovery of the Misc. Advances shall be issued with a copy to this office and concerned treasury Officer.The above instructions are to be followed and complied with strictly. The Divisional Accountant of the Division shall be responsible for strict compliance of these instructions and for taking disciplinary action. In case advice of Divisional Accountant is not agreed by the Divisional Officer or there is abnormal delay at any stage, he may directly seek Instructions from the Sr. Accounts Officer confidently.Quarterly statement or items of Misc. Advances pending for more than three months old as to be sent in the enclosed proforma, so as to reach this office by 15th April, July, October and January positively.Name of Division:-Abstract Statement of Quarterly Return of Items of Misc. P.W. Advances for the Quarter Ending
Category of item Opening balances (as on 1-1-76 for the 1streturn Newly added items during the quarter in question Total items (Col. 2+3) Items cleared during the quarter in question Closing Balances
No. of items Total Amount No. of items Total Amount No. of items Total Amount No. of items Total Amount
1 2 3 4 5 6
1. Misc. PW Advance on Account of losses &Misc. Appropriation.          
2. Misc. PW Advance on account of personalcharges.          
3. Misc. PW advance on account of imprest &Temp, advances.          
4. Misc. PW advances against contractors &suppliers.          
5. Misc. PW advances against A.Ens/J-Ens. for wantof sanction.          
Divisional AccountantExecutive engineer