Section 38 in Maharashtra Apartment Ownership Rules, 1972
38. Treasurer. - The Treasurer shall be responsible for Association funds and securities and shall also be responsible for keeping full and accurate accounts of all receipts and disbursements in books belonging to the Association. He shall be responsible for the deposit of all moneys and other valuable effects in the name and to the credit, of the Association in such depositories as may from time to time be designated by the [Board.] [Substituted by G.N. of 14.3.1974.]
