Section 79 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
79. Register of deposits. [Section 209.]
(1)A register of deposits in cash received by the Panchayat Samiti or Zila Parishad shall be maintained in Form XXXII. Separate sets of pages will be set aside for each of the classes of deposits referred to above.(2)A separate register of the receipt and disposal of interest-bearing securities shall also be kept.
