Report No. 156

6. Public servants maliciously authorising payment in respect of contracts where the goods supplied or work done is not in accordance with the contract.-

In recent years, it has been found that public servants maliciously authorise payment in respect of contracts where the goods supplied or work done is not in accordance with the contract. This has caused a great loss to the public exchequer. Therefore, a change can be considered to insert new section 167A to punish a public servant who authorises payment on behalf of Government or other public authority for goods supplied or work done under any contract when he knows that the goods or works are not in accordance with the contract.