Section 44 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
44. Deposit Ledger.
- All sums of money received by way of Security Deposit form contractors/executants or others and all sums received which are of not the property of the Samiti and have been placed with the Samiti authorities for a temporary period only, shall be entered on the credit side of the Deposit Ledger in From XIII. Such receipts when in cash shall be recorded in the cash book. The cash so received shall be paid into the Treasury/ Bank. All other forms of security, such as Government paper bonds and the like shall be recorded in a register in Form No. XIV. When the security is refunded the depositor shall give receipt acknowledging refund of security.
