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State of Punjab - Section

Section 286 in Punjab Jail Manual, 1996

286. Deposit of security deductions.

- All deductions made, and the total amount deposited to date, including interest, and the Pass Book Account No. shall be recorded in the column provided for the purpose in the acquittance roll (Register No. 41). All deposits shall be definitely pledged to the Superintendent of the Jail to which the subordinate is attached, and the latter shall open an account for the security in his own name and be treated as the actual depositor, the Pass Book being issued to him and interest accruing on the deposit being paid to him. The usual letter pledging the security will not be required but the name and occupation of the person pledging the security shall be recorded on the opening page of the Pass Book, in addition to the designation of the person to whom the security is pledged, e.g., "Superintendent, Central Jail, Patiala on account of security of Karam Singh, Assistant Superintendent."Each subordinate's monthly deposit shall be paid into the Post Office Savings Bank immediately after his pay has been drawn, the amounts so realised and paid into deposit with the dates of realization and payment being entered in the General Cash Book. Interest accruing on deposits shall be credited to the undeposited portion of the security if the security is fully paid up, the interest shall be disbursed to the owner.