(1)(i)A register of deposit should be maintained in such form as may be prescribed by the Director and separate pages should be allotted for each class of deposits.(ii)A certificate to the effect that the entries in the register are maintained up-to-date shall be recorded therein at the end of each quarter by the Secretary.(2)A register of security deposits shall be maintained in such form as may be prescribed by the Director to show the amount of security required for each member of the service or servant or officer and the amount furnished by each.
