Section 17 in The Administator-General's (United Provinces) Rules, 1929
17. Schedules.
- The Administrator General shall twice in every year as soon after June 30 and December 31 as possible prepare Schedules in the forms set forth in Schedule II to these rules which schedules shall be placed before the auditor for inspection and examination; and on the same being passed by such auditor, the Administrator General shall cause the said schedules to be printed by the Government Press and shall distribute copies as follows :(a)Four copies shall be forwarded to the Secretary of State for India in order that such secretary may, if he thinks fit, order the same to be deposited at the Indian Office for publice inspection:(b)Two copies thereof shall be forwarded to the Registrar of the High Court of Judicature at Allahabad.(c)One copy shall be sent to each of Administrator-General in India.
