Rajasthan Police Band Fund Rules, 1958

Rajasthan Police Band Fund Rules, 1958 1. Title & Commencement. 2. Interpretation. 3. Police Band Fund. 4. Bank account of the Fund. 5. Crediting of income to Police Band Fund. 6. Operation of Fund Account. 7. Maintenance of accounts. 8. Allowance of Accountant. 9. Preparation of Bills. 10. General Financial propriety.

Rajasthan Police Band Fund Rules, 1958

Published vide Notification No. F. 10 (09) HE/51, dated 20-1-1959 vide SRD 6530 Published in Rajasthan Gazette, Part 4-(C). dated 3-12-1959 pages 973 to 974.

RJ192

In supersession of previous rules, the Governor is pleased to make following rules, namely: -

1. Title & Commencement.- (1) These rules shall be called the Rajasthan Police Band Fund Rules, 1958.

(2) They shall come into force from the date of publication in the Rajasthan Gazette.

2. Interpretation.- In these rules unless there is something repugnant in the subject or context,-

(i) "Government" means the Government of Rajasthan;

(ii) "Officer-in-charge of Band" means the Superintendent of Police of the District or Commandant of the R. A. C. Battalion or Principal of the Police Training School, Kishangarh, as the case may be.

3. Police Band Fund.- A fund called the Rajasthan Police Band Fund shall be constituted in each district by the Officer- in-charge of the Police Band.
4. Bank account of the Fund.- The Account of the Rajasthan Police Band Fund shall be opened in a bank authorised to transact Government business in Rajasthan or in a Post Office, or in a P. D. Account, in the Treasury concerned.
5. Crediting of income to Police Band Fund.- All income derived by hiring out of Police Band shall be credited to the Rajasthan Police Band Fund account without undue delay.
6. Operation of Fund Account.- The Police Band Fund account shall be operated by the Officer-in-charge of the band and withdrawal shall be made under his signatures for the purpose of making ceremonial uniforms arranging repairs of band instruments and purpose of band accessories etc. The expenditure shall be incurred to the following extent by the different Police Officers:-

7. Maintenance of accounts.- The Accountant Incharge of the unit shall maintain account of the Police Band Fund in a proper cash book and he will also maintain the receipt book. All transaction shall be properly entered therein and signed by the Officer-in- charge of the Band.
8. Allowance of Accountant.- Accountant Incharge of the Police Band Fund may be granted an allowance not exceeding Rs. 10/- p. m. by the Officer-in-charge of the Band provides the income derived from the utilisation of the Police Band in a district is sufficient for granting this allowance.
9. Preparation of Bills.- Allowance to be paid to the personnel of the Police Band will be drawn on the form of pay bill duly supported by sanction of Competent Authority. The pay order on the bill will be given by the Officer-in-charge of the Band after such a bill has been pre-audited and the payment will be made by cheque drawn in favour of the Officer in-charge of the Police Lines. Expenditure for preparation of ceremonial uniforms, repairs of Band Instruments and purchase of band accessories etc. shall be drawn on the form of contingent bill signed by the Officer-in-charge of the band and such bill shall be paid after pre-audit by means of a cheque drawn in favour of the Officer-in- charge of Police Lines.
10. General Financial propriety.- All expenditure on Police Band Fund shall be subject to standards of financial propriety as described in rule 10 of the General Financial and Accounts Rules of Rajasthan Government.