Section 332A in Bihar Board's Miscellaneous Rules, 1958
332A. [ Custody of cash. [Inserted by C.S. No. 10 dated 3.8.1965.]
- Whenever the cash balance in Nazarat unavoidably exceeds the permissible limit having regard to the security of the Nazir, and for any reason cannot be deposited into the Treasury, sub-treasury the Nazarat Deputy Collector shall place the bulk of cash in the double lock one key of which shall be held by him and the other by Nazir. In no circumstances, the cash in the custody of the Nazir shall exceed the amount which he is authorised to hold having regard to the security deposited by him. The surplus shall be deposited into the Treasury/Sub-treasury, on the next working day, without delay.]
