- Once in every quarter the Presiding Judge shall check the Register of Petty Receipts and Repayments and shall cause unclaimed balances, which it is no longer necessary to retain in the court, to be remitted to the treasury as miscellaneous deposits. Each item so remitted shall be treated as a separate deposit, and if not claimed, shall lapse to Government.The result of the quarterly check by the Presiding Judge under this rule shall be reported for the information and orders of the District Judge.Checking of cash balance. - Once in every week the Munsarim of the Court of the District Judge and the Munsarim of every outlying subordinate court shall examine the cash balance in the hands of the Nazir and shall submit to the Presiding Judge a certificate in the following terms :-I certify that I have personally examined the register kept by the Nazir and counted the cash balance in hands of the Receiving Officer and have found the same to be correct.
