Section 18(4) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(4)(a)The Superintendent shall deposit the amount of donations or contributions made to the Welfare Fund in the nearest Government Treasury by opening a personal ledger account in his name.(b)The Superintendent shall also credit all Non-Government money j in the nearest Government treasury by opening a personal ledger account j for each inmate. Such Non-Government money shall not form part of the Welfare Fund.Explanation. - For the purposes of this sub-rule "Non-Government money" means-(a)Gratuities earned by the inmates under sub-rule (3) of Rule 29 for the good conduct and satisfactory progress in training;(b)Wages earned by inmates for doing outside work;(c)Private cash belonging to the inmate which is deposited with the Superintendent.
