(1)All amounts received by the Gram Nyayalaya as fine, fee or on any other account shall remain as a fund of that Nyayalaya and may be used by the Gram Nyayalaya in performance of its functions. Every Gram Nyayalaya shall maintain the register and forms appended to these rules for receipts and expenditure in the manner prescribed in these rules. Before use the register shall be bound and pages shall be numbered. Any correction made therein shall be countersigned by the Nyayalaya Sahayak and it shall be the responsibility of the Nyayalaya Sahayak of the Gram Nyayalaya to maintain those accounts.(2)No amount payable to Gram Nyayalaya shall be allowed to remain due without adequate reason. In case any such amount does not seem to be recoverable it may be written off with the unanimous approval of the Gram Nyayalaya.(3)Any amount from the Gram Nyayalaya Kosh shall not be drawn unless it is required for immediate use. The maximum amount to be withdrawn in one transaction shall be such as may be decided by the Gram Nyayalaya. Unspent balance, if any, not exceeding Rs. 200/- may be kept with the Nyayalaya Sahayak and any amount in excess shall be deposited in a saving account with any nationalised Bank, Co-operative Bank, Post Office, such saving account shall be opened jointly by the Pradhan and Nyayalaya Sahayak in the name of concerning Gram Nyayalaya and shall be operated by both of them jointly. All amounts shall be withdrawn under their joint signatures by cheques/withdrawal slip only.
