(1)A register of Government and other securities held by the municipality as its property should be maintained in Form No. XXVI. This will show all investments belonging to the municipality, the purpose for which each is held being stated in the column provided for the purpose and the orders of Government, if any, being quoted against each. No investment should be written off this register unless disposed of absolutely by sale or otherwise. Securities merely made over to the Accountant General for safe custody should not be written off. The total amount of the securities held in trust by him and kept invested should be verified annually in January of every year if they are in the safe custody of the Accountant General.
