Section 76 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
76. Deposits. [Section 209].
- Deposits may be received by the Panchayat Samiti or Zila Parishad either in cash or in interest bearing securities on the following account :-(a)security money of cashiers and store keepers for their handling cash or stores;(b)earnest money of the intending tenderers;(c)security money of contractors for fulfilment of their contracts;(d)other deposits for sums which cannot be brought to account under any revenue head.
