Section 5 in Transfer of Evacuee Deposits Rules, 1955
5. Distribution of work between Custodian and Assistant Custodians.
(1)The Custodian shall be the principal officer responsible for the exercise and discharge of the powers and duties conferred and imposed on him by or under the Act.(2)An Assistant Custodian shall discharge the duties imposed on him by or under the Act under the general superintendence and control of the Custodian who shall provide for the distribution of the work among the Assistant Custodians subject to such general or special orders as the Central Government may from time to time issue in this behalf.(3)The records relating to transferable deposits, other than the records relating to such deposits as are in the custody of the court, and the work involving the reception of any deposits from Pakistan and the records, relating thereto, shall be in the exclusive charge of the Custodian.
