Section 59 in The M.P. Gram Panchayats (Accounts) Rules, 1999
59. Custody.
- The Secretary or any other official of the Gram Panchayat entrusted with custody of stores shall be responsible for the safe custody of store, lie should keep them in good and efficient condition protecting them from loss, damage and deterioration. When the stores have become useless or obsolete or rendered surplus and cannot be put to any profitable use the same should be written off under the orders of the competent authority.
