Section 5 in Collection of Income and the Incurring of Expenditure Rules
5. Issue of temporary receipt.
- Where an officer of the institution is authorised to make collections, a temporary receipt may be issued by such officer. Such collections shall not be utilised directly by the officer for any purpose but shall be handed over to the trustee then and there and if the collection is made by an officer employed for collection in a village other than the village where the institution is situate, as expeditiously as possible, and in any case, within seven days of the date of collection. The trustee shall grant a permanent receipt as soon as he receives the collections made by the officer.
