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State of Madhya Pradesh - Section

Section 43 in The M.P. Madhyastham Adhikaran Regulations, 1985

43. Copying registers and accounts.

(1)The copyist shall maintain the following registers and they shall be presented for the period specified below, the period being counted from the date of the last serial entry therein.
Sl. No. Name of the register No. of Forms with the No. of Schedule on which itis borne Period for which to be preserved
(1) (2) (3) (4)
1. Register of application II-65  
2. Account book II-66  
3. Detailed account book II-67 6 years
4. Duplicate receipt book II-68  
5. List of unexpended advances II-70  
6. Dak book II-34 3 years
7. Disposed of applications - 6 months.
(2)
(a)The amount received from the applicant accompanied by an application shall be entered by the copyist in the register of applications for copies and in the detailed account book. Daily totals of columns 3 to 7 of the detailed account book shall be carried to the appropriate columns of Account Book.
(b)The copyist shall furnish cash security of Rs. 500/- and shall execute personal security bond with two sureties for the same amount as fixed by the Chairperson of the Tribunal.
(3)Security given in cash shall be deposited in the Post-Office Saving Bank in accordance with the rules regarding security deposits issued by the Postal Department. The interest on money thus deposited shall be paid to the depositor.