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State of Uttar Pradesh - Section

Section 305 in The General Rules (Civil), 1957

305. Procedure on transfer of the officer and custody of repayment order books.

- A Presiding Officer shall keep the books in his personal custody, giving out the volume in use each morning and receiving it back in the evening, after satisfying himself that no forms having been removed beyond those required for repayments duly ordered.A Presiding Officer on being transferred from the court shall deliver the books to his successor, shall take a receipt from him as required under paragraph 57, Financial Handbook, Volume V, Part I, and shall send it to the Treasury Officer. In case he is unable to deliver the books to his successor he shall return them to the Treasury Officer, who shall keep them with other unused books in his stock so long as they are not delivered to the successor on his application.