Section 79(4) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(4)Without special orders of the competent authority, no security deposit shall be repaid, or re-transferred to the depositor or otherwise disposed or except in accordance with the terms of his security or agreement. When an interest-bearing security is returned or re-transferred the acknowledgement should set-forth full particulars of the security
