Section 827 in Rules of the High Court of Judicature for Rajasthan, 1952
827. Disbursement of miscellaneous deposits.
- Sums deposited under head (2) of rule 819 shall be entered at once in the register of miscellaneous deposits and repayments.Sums deposited under sub-head (v) of head (2) of rule 819 shall be sent to the Treasury as soon as possible and credited to the Central Government under the appropriate head.Sums deposited under other sub-heads shall be retained by the Cashier if the money is expected to be disbursed soon; otherwise the money shall be credited to the personal ledger account maintained at the Treasury in the name of the Deputy Registrar and may be withdrawn when required by means of a cheque signed by the Deputy Registrar for the purpose of disbursement. In such case before the money is actually disbursed it shall again be entered in the register to which such deposit relates.
