Section 237 in The High Court of Chhattisgarh Rules, 2007
237.
The account registers to be kept are as follows:-(1)By the Accountant-(i)Register of deposits received;(ii)Register of receipts;(iii)Register of payment orders issued;(iv)Register of repayments of deposits;(v)Ledger of security deposits; and(2)By the Cashier-(i)General Cash-book;(ii)Pass-book;(iii)Register of payments made in the Court;(iv)Register of money orders received.
