Section 13 in Transfer of Evacuee Deposits Rules, 1955
13. Maintenance of Records and Registers.
- The following records and registers shall be maintained by the Custodian and by officers authorised to act on his behalf, namely:(a)Index Register of Displaced Persons. - The names of displaced persons whose deposits are received from Pakistan shall be arranged in the Index Register in Form V in alphabetical order. References to the pages of other registers in which the transactions of the displaced persons are recorded shall be given against the relevant entry in this register.(b)Index Register of Evacuees. - The Index Register which shall be maintained in Form VI shall show the names of evacuees whose deposits are transferred to Pakistan. The names shall be arranged in alphabetical order. References to the pages of the other registers in which the transactions of the evacuees are recorded shall be given against the relevant entry in this register.(c)Register of deposits received from Pakistan. - The deposits received from Pakistan shall be entered in a register which shall be maintained in Form VII and shall show the names of displaced persons together with the particulars of their deposits received from Pakistan and the subsequent disposal of such deposits in India.(d)Registrar of deposits transferred to Pakistan. - The deposits transferred to Pakistan shall be entered in a register which shall be maintained in Form VIII and shall show the names of evacuees together with particulars of their deposits transferred to Pakistan.(e)Register of Valuables. - All particulars of account books, documents, jewellery and other valuables in possession of the Custodian or officers authorised to act on his behalf shall be noted in the Register of Valuables which shall be maintained in Form IX.(f)Cash Book. - A cash book shall be maintained in Form X to show all transactions of receipts and payments relating to the deposits in the custody of the Custodian and his subordinate officers acting on his behalf. Amounts received or paid on account of these deposits shall be entered in the Cash Book, on the dates on which they are received or paid. The Cash Book shall be closed at the end of each day and the entries therein shall be checked and initiated daily by the Custodian or a gazetted officer authorised by him in this behalf. All cash in hand shall be deposited promptly into the treasury and verified at the end of each month by the Custodian or by the officer so authorised who shall record a signed and dated certificate to this effect in the Cash Book.(g)Receipt Book. - Any person authorised to receive money on behalf of the Custodian shall issue a receipt in Form XI. The receipt shall be prepared by carbon process by using double-sided carbon paper. All receipts shall be signed by the Custodian or by an officer authorised by him in this behalf.(h)Personal account of displaced persons. - A personal account in Form XII shall be maintained in respect of each displaced person in a bound register with an index arranged in alphabetical order. Sufficient number of pages shall be assigned for each displaced person. The transactions of receipts and payments shall be posted in the personal account of each displaced person.
