Section 400(10) in The General Rules (Civil), 1957
(10)[ Register of cases in which salaries of public officers as servant of the Government or of a servant of a railway company or local authority or of a servant of a corporation engaged in any trade or industry which is established by a Central, Provincial or State Act or a Government Company, as defined in Section 617 of the Companies Act, 1956 are ordered to be withheld under Order XXI, Rules 48 and 48-A of the Code (Form No. 73); [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981 (w.e.f. 23-2-1982).]
