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State of Madhya Pradesh - Section

Section 24 in The M.P. Municipal Accounts Rules, 1971

24. Subscriptions.

- When a municipality undertakes the collection of voluntary subscriptions for a public purpose, such as the erection of a town-half market or dispensary, the following procedure shall be observed :-
(a)The book to be sent round with the appeal for subscriptions shall be in Form No. 4.
(b)Receipt in acknowledgement of contributions shall be in Form No. 1.
(c)At the end of each month or quarter, the amounts (whether paid up or not) shown in the subscription book (Form No. 4) shall be totalled, and the total posted into an abstract in Form No. 5. The abstract shall be checked and signed by the Chief Municipal Officer. The Officer who signs the abstract shall at the same time satisfy himself that steps are being taken to realize the promised subscriptions.