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State of Uttar Pradesh - Section

Section 355 in The General Rules (Civil), 1957

355. Registers.

- The following registers shall be kept by the receiving officer of each court:-
(1)An acquittance roll book (Form No. 11-B of the Financial Hand-Book, Volume V, Part I) a separate page being used for each month, names being ordinarily entered month after month in the same order.Note. - This register is kept only for peons, and other inferior servants who are not shown by name in the office copy of the pay bill. For the clerks, etc.. The office copy of the pay bill should be used as an acquittance roll, a separate column being made for the signature of the Munsarim.
(2)A day-book (Form No. 58) with vertical columns for the following heads of account:-Salary of Fixed establishment.Salary of process-servers.Travelling allowances of the establishment.Fixed stationery allowance.Contingencies.Miscellaneous.
(3)A Stationery register (Form No. 59) to show the expenditure of the fixed stationery allowance.
(4)A register of contingent charges (Form No. 60) for the use of outlying court and (Form No. [13 of the Financial Handbook, Volume V] [Substituted for the figure '61' by Notification No. 77/VIII-b-112, dated 28, March, 1966, published in U. P. Gazette, Part II, dated 17th June, 1967, page 81.] for the use of District Courts.)