- The following procedure shall be adopted in recovering rent from officers who occupy departmental or hired buildings for which rent is payable:-(i)Before the close of each month the Superintendent shall prepare a rent-roll in B. P. Form No. 225 in duplicate, and send the original copy to the Treasury Officer.(ii)The Treasury Officer shall verify deductions made in bills, and, if no deductions have been made, shall recover the amount, and, after note of the recoveries by him, he shall forward the rent-rolls to the Accountant-General who will certify to the fact that the credits have been actually brought to account. The rent-roll shall then be forwarded to the Superintendent.(iii)The duplicate copy of the rent-roll shall remain in the office of the Superintendent to enable him to prepare the next rent-rolls.(iv)The Superintendent shall deduct the amount due from non-gazetted officers in the monthly pay bills, and shall instruct gazetted officers to make the necessary deductions in their own pay bills.(v)In the event of rent not being realized in any month, the Superintendent shall carry forward in the next month's rent-roll the arrears due and add them to the current demand.(vi)The Superintendent shall maintain a demand and collection register in B. P. Form No. 226 to note the demands and the subsequent realizations as certified by the Accountant-General.(vii)Rents of departmental and hired buildings shall be credited under "XXXIII - Police - Miscellaneous."(viii)When an officer from whom rent is due leaves the district, the amount of rent to be recovered shall be noted in his last pay certificate.(ix)The incumbent, whether permanent or temporary, of an appointment for whose benefit a house has been constructed or hired, and who is not entitled to free quarters, will be held responsible for the rent during his tenure of the appointment.(x)The Superintendent is responsible for the recovery of these rents.
