Section 22 in The Employees' State Insurance (Central) Rules, 1950
22. Procedure for crediting moneys to the Banks. - (1) All moneys accruing or payable to the Corporation shall be credited to the approved bank and not utilised directly for any purpose.
(2)The bank or banks shall be required at the end of every calendar month to furnish to the Corporation or such officer as may be authorised by it in this behalf, a statement of the amounts deposited in and withdrawn from the Fund during the month. These statements shall be examined by the Director-General before the expiry of a period of two months following the period to which the statements relate.
