Section 40 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
40. Register of investment.
[Section 209.] - Details with regard to all investments made by the Panchayat Samiti and Zila Parishad shall be entered from time to time in a register of investment to be maintained in Form XIV in which every entry made shall be initialled by the Executive Officer/Chief Executive Officer concerned, as the case may be. The Executive Officer/Chief Executive Officer shall also verify the investment and record a certificate in the Investment Register.
