350. Statement showing receipts under head Administration of Justice.
- The, Presiding Officer of each Court shall before the 15th of every month prepare a statement in the prescribed form (Ret. 4) showing the amount of receipts under the respective revenue head specified in the form which were credited into the Treasury during the previous month. This statement should then be sent to the local Treasury and verified thereby the Treasury Officer. The discrepancies, if any pointed out by the Treasury Officer should be reconciled and after the statement has been duly verified, it should be submitted to the District Judge who as Controlling Officer, will see that the dues of Government are regularly paid into the Treasury.
