Section 50 in The Orissa Public Demands Recovery Rules, 1963
50. Duties of a receiver.
(1)Every receiver so appointed shall-(a)furnish such security (if any) as the Certificate Officer thinks fit, duly to account for what he shall receive in respect of the property;(b)submit his accounts at such periods and in such form as the Certificate Officer directs;(c)pay the amount due from him as the Certificate Officer directs; and(d)be responsible for any loss occasioned to the property by his wilful default or gross negligence.(2)The receiver shall maintain true and regular accounts of the receivership and shall in particular maintain a cash book in which shall be entered from day-to-day all receipts and payments and also a ledger. He shall also maintain a counterfoil receipt book with the leaves numbered serially in print, from which shall be given as far as possible, all receipts for payments made to the receiver.(3)Unless the Certificate Officer otherwise directs, the receiver shall, as soon as may be, after his appointment, open an account in the name of the receivership in such Bank or Treasury as the Certificate Officer may direct and shall deposit therein all moneys received in the course of the receivership immediately on receipt thereof save any minimum sums that may be required for meeting day-to-day current expenses. All payments by the receiver shall, as far as possible, be made by cheques drawn on the Bank/Treasury account.(4)Unless otherwise ordered, a receiver shall submit his accounts once in every three months. The first of such accounts commencing from the date of his appointment and ending with the expiry of the said period of three months and the subsequent accounts brought down to the end of each succeeding period of three months, within fifteen days of the expiry of each such period of three months.
