(a)All claims shall be presented with promptitude. Delayed payments are not only irregular and productive of inconvenience, but are in themselves highly objectionable, as tending to impair the efficiency of audit and to facilitate frauds.(b)Arrear pay shall be drawn not in the ordinary monthly bill, but in a separate bill, with a reference to the bill from which the charge was omitted or withheld or in which it was refunded by deductions, or to any special order of the Provincial Government granting a new allowance. Such bills can be presented at any time. The names of officers for whom arrears of pay are drawn, shall appear in these bills.(c)In the case of arrear pay due to promotion or increase of emoluments with retrospective effect, the bill should be supported by a copy of the order.(d)In all bills for arrear claims a certificate shall be furnished to the effect that the claim is within the sanctioned scale.(e)These bills shall be carefully checked by the Superintendent or any other gazetted officer, item by item, before they are signed. He shall see that all amounts drawn in supplementary bills are covered by amounts shown as held over in the main bill except in the cases of arrear pay due to promotion or increase of emoluments with retrospective effect and of arrear pay due to officers who join a district after the monthly bill is prepared and paid.(f)When any bill is submitted for signature the register of pay held over for future payment (B. P. Form No. 232) shall also be put up at the same time. The Superintendent or the officer signing the bill shall check the sums shown in the register with those in the bill and initial the entries in the register in token of check. The number and date of the bill shall be noted in column 7 of the register against the month for which the pay is drawn, and initialled by the Superintendent or the officer signing the bill. In case of officers returned from leave, the items shall be compared with the leave certificate and the names scored through in red ink in the register.Note. - The bill for officers posted to subdivisions (other than the sadar subdivision) should be drawn by cash order on sub-treasuries.
