Section 7 in Collection of Income and the Incurring of Expenditure Rules
7. [ Accounting collections without delay. [Substituted by G.O. Ms. No. 1072, C.T. & R.E., dated the 28th July 1988.]
(a)All receipts shall be deposited in the first account to be operated jointly by the Chairman, Board of Trustees and the Executive Officer concerned. The cheque book and pass book shall be in the custody of the Executive Officer.(b)A second account shall be opened in the name of the Executive Officer and the amounts required for expenditure shall be transferred from the first account to the second account. The amount to be operated in the second account shall not exceed the limit fixed by the Commissioner, [Joint Commissioner, Deputy Commissioner or] Assistant Commissioner, as the case may be, and such limit shall not exceed one twelfth of the annual expenditure of the temple. If one twelfth of the annual expenditure of the temple is spent on festivals, further expenditure not exceeding one twelfth of the annual expenditure of the temple may be operated.]
