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State of Rajasthan - Section

Section 56 in The Manual of Departmental Orders

56. (i) The Sub-Divisional officer or the senior officer present shall be responsible for nominating on each occasion a sufficiently strong guard for the carriage of Government money, and shall personally make over any cheque for encashment to the dafedar. The letter shall send or take out the full strength of the guard order. Any neglect on the part of the dafedar to do so shall be punishable dismissal.

(ii)The officer referred to in paragraph (1) shall maintain a register in the following form, and shall, in every case, record his initials and signatures of the guard nominated or their left thumb impressions, in the columns provided for the purpose.
Date Name of individuals comprising the guard CHEQUE
    Number Date Amount Treasury
1 2 3 4 5 6
           
Note of any special instructions given to dafedaror the guard Initials of the detailing officer Signature or left thumb impression of the guard
7 8 9
     
(iii)The guard, when carrying money, shall as a rule, use the most public roads in preference to shorter but less frequented routes, and shall convey the money to its destination as far as possible on the same day that it is drawn from the treasury. The guard shall not travel by night unless it is absolutely necessary.
(iv)Cash cheques, promissory notes or other valuables shall on no account be despatched by canal dak. Cheques, notes of valuable deeds shall be sent by special messengers or by post in a registered cover. Private arrangements shall be made for the delivery of valuable articles belonging to Government officials in Camp.
Police Guards