Section 82 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
82. Lapsed Deposits.
- At the end of each year any deposit not exceeding five hundred rupees unclaimed for one whole year, balances not exceeding five hundred rupees of deposits partly repaid during the year then closing and all balances unclaimed for more than three complete account year from the date on which they become payable, shall at the close of March, each year be credited to the revenue of the Panchayat Samiti or the Zila Parishad, as the case may be.(2)The deposits lapsed should he noted in the Register of deposits lapsed.(3)Deposits credited to revenue cannot be repaid without the sanction of the competent authority who shall before giving sanction to determine that the item was really received and was carried to the credit of revenue as lapsed and that the claimants identity and title to money are certified by the officer signing the application for refund,(4)The amount of the lapsed deposit refunded shall; however, be charged in the Cash Book as refunded. The repayment of a lapsed deposit shall also be recorded in the Register of lapsed deposits in form FBA-35 so as to guard against second payment.
