Section 33 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
33. Custody of cash chest. [Section 209.]
(1)All cash in the chest of the Panchayat Samiti or Zila Parishad shall be kept in strong iron chest under double lock system. All the keys of the same lock shall not be kept in one person's custody. The key of one lock shall be kept apart from the keys of other lock and that too, in different person's custody. The chest shall never be opened unless both the custodians of the keys are present.(2)Key of one of the locks shall be kept by the Executive Officer or Chief Executive Officer, as the case may be, and of the other by the Cashier. Duplicate set of the keys shall be deposited with the treasury and their inspection shall be done periodically as required under the Sub Treasury Rules.(3)The Panchayat Samiti or Zila Parishad, as the case may be, may allow the accumulation of cash in the departmental cash chest up to a maximum limit of Rs. 2,500 for Panchayat Samiti and Rs. 5,000 in case of Zila Parishad at any time. But this limit will, however, be subject to increase or decrease with the prior approval of the Government, in accordance with the circumstances prevailing in various Panchayat Samitis or Zila Parishads.(4)The Panchayat Samiti or Zila Parishad will not be permitted to retain any additional money by way of permanent advance.[34. Dealing with Cash [Section 209] - Cash shall be obtained and remitted into the treasury by an employee of some length of service and proved trustworthiness not below the rank of Group C.] [Substituted vide Haryana Government Notification No. G.S.R. 7/11/1994/S. 209/2002, dated 15.4.2002.]
