Section 78 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
78. Refund of deposits. [Section 209].
Refund of deposits incash shall be made on voucher in Form-XXXI. They shall be passed for payment only when the Executive Officer or Secretary, as the case may be, has satisfied himself by a reference to the original entry in the deposit register that the deposit is actually outstanding which fact shall also be certified by the Accountant on the voucher.
