Section 88 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
88. Custody and Accounts of Stores
.- (1) The head of the institution, should take special care for arranging for their safe custody, for keeping them in good and efficient conditions and protecting them from less, damage or deterioration, suitable accommodation should be provided more particularly for valuable and combustible stores. He should maintain suitable accounts and inventories and prepare correct returns in respect of the stores in his charge with a view to preventing losses, through theft, accident, fraud or otherwise and to making it possible at any time to check the actual balances with the book-balances and the payment to suppliers etc.(2)Separate accounts should be maintained for movable and immovable properties showing the quantity received, the quantity disposed off by transfer, sale, loss etc. and the balance in hand. Inventories should also be maintained at the site of dead stock.(3)Separate accounts also be kept for all assets such as building, furniture, educational equipments, library books, etc. created out of the grant-in-aid received from the State Government from time to time. Special care should be taken to keep these assets fit at all times.
