- On or about 1st April of each year every subordinate court, other than the Courts of Small Causes at Agra, Allahabad, Varanasi, Kanpur, Lucknow and Meerut, shall submit the clearance register, prepared in accordance with the instructions contained in paragraph 349 of the Financial Hand book, Volume V, Part 1, to the District Judge, who shall cause to be prepared in his office a general clearance register of the outstanding balances of deposits in such courts and in his own court, and shall have the same checked with the English Registers.On the clearance register a certificate to the effect that total of lapsed and clearance has been taken with closing balance should be recorded (vide Treasury Manual).When the statement is complete it shall be submitted to the Accountant General.Similarly the Presiding Judges of the Small Cause Courts at Agra, Allahabad, Varanasi, Kanpur, Lucknow and Meerut shall cause clearance register of outstanding balances of deposits in their courts to be prepared, checked and submitted to the Accountant-General.
