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State of Madhya Pradesh - Section

Section 19 in The M.P. Janpad Panchayats (Accounts) Rules, 1999

19. Cash retention limit.

(1)The maximum cash in hand shall not exceed Rs. 10,000/- or such higher amount as may be determined by the Janpad Panchayat from time to time. All the excess cash must be deposited on same day or the next day in the bank account.
(2)Deposit of surplus Funds. - Subject to general or special orders issued by the Government from time to time all the surplus funds of the Panchayat shall be deposited and kept deposited in the Treasury, Scheduled Bank(s), or Post-office. The Janpad Panchayat shall decide the Treasury, Co-operative Bank, Scheduled Bank or Local Post-office where the funds tire to be kept.