Section 195 in Bihar Board's Miscellaneous Rules, 1958
195. Working balance in custody of treasurer.
- A separate chest should be placed at the sole disposal of the treasury, in which a working balance is to be kept. Its maximum should be fixed at the lowest convenient figure, and must never, including cash, notes, stamps, etc. exceed the amount for which the treasurer has given security. The maximum value of stamps left with the treasurer is not to exceed one week's supply. In the largest treasury, the cash in the treasurer's possession need never exceed Rs. 3,000, and in a sub-divisional treasury the cash in the treasurer's possession need not exceed Rs. 300. The sum so held by the treasurer should be roughly verified night and morning.
