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State of Jharkhand - Section
Section 700 in Civil Court Rules of the High Court of Judicature at Patna
700.
The Accounts and Registers, of Which a list is given in Appendices I and II annexed to these rules must be compared daily by the Judge-in-charge; and this rule is on no account to be neglected, as its observance is essential to the integrity of the transactions and the correctness of the books. The notes at foot of the forms indicate how the verification is to be made though they must not be taken as exhaustive, and the Judge-in-charge is expected to use his discretion with regard to the amount of cross-checking which may be rendered necessary by the fact that owing to delay in encashment of payment orders or other causes corresponding entries in the registers may appear under different dates.Appendix IList of Registers to be Compared Daily by Judge-in-Charge| For all Judicial Officers | Kept by the Accountant | 1. Register of Payment Orders. | Form No. | (A)-13 |
| 2. Treasury Pass Book | Form No. | (A)-14 | ||
| 3. Register of Deposits received. | (Part I)(Part II) | Form No. | (A)-15 | |
| 4. Register of Deposits repaid. | (Part I)(Part II) | Form No. | (A)-16 | |
| 5. Clearance Register of A-Deposit | Form No. | (A)-18 | ||
| 6. Register of Miscellaneous Receipts and Repayments | Form No. | (A)-20 | ||
| Kept by the Cashier | 1. Counterfoils of Receipts granted by Cashier for Peremptorycash receipts | Form No. | (A)-21 | |
| 2. Peremptory Cash Book | Form No. | (A)-22 | ||
| 3. General Cash Book | Form No. | (A)-23 | ||
| 4. Account of saleable forms | ||||
| For District Judges | Kept by the | Accountant- Register showing Deposits Received andrepaid by Subordinate Courts | Form No. | (A)-19 |
| Cashier-Register of Intestate Property | Form No. | (A)-24 |