351. [ Custody of cash and articles of value. [Substituted by Notification No. 435/VIII-b-112, dated 20th August 1986, published in U.P. Gazette, Part II, dated 25 April, 1987, page 10.]
(1)The Central Nazir shall report to the District Judge at the close of each working day about the total cash with him. The District Judge shall ensure that out of the said cash, an amount not exceeding the security furnished by the Central Nazir is kept in the safe provided to the Central Nazir and the amount in excess thereof is kept in the safe with double lock installed in the chamber of the District Judge. The double lock safe may be opened during the course of the day if more money than that in the hands of the Central Nazir is required.(2)One key of the safe with double lock installed in the chamber of the District Judge shall be kept by the District Judge, if or so directed by him in writing, by the Officer-in-charge, Nazarat, and the other key by the Central Nazir.(3)A register in Form 57-B will be maintained in duplicate in respect of the double lock safe. One of these registers will be kept inside the safe and the other will remain with the Central Nazir. Entries will be made in the registers every time the safe is opened and money is kept in or taken out. The registers shall be signed by the District Judge or by the Officer-in-charge Nazarat, if so directed by the District Judge and also by the Central Nazir.(4)If at any time in the opinion of the District Judge, the amount in deposit in the double lock safe in his chamber exceeds the normal or anticipated requirements of the judgeship, the District Judge shall forthwith direct the same to be deposited in the Treasury as a miscellaneous deposit being so entered in the pass-book. The several items making up this remittance shall be entered separately in the Register of Receipts of Deposits and shall be repaid in the manner prescribed for repayment of deposit. The District Judge shall for this purpose make periodical checking of the cash balance in the double lock safe in the first and third weeks of the month and put down his remarks in the register in Form 57-B mentioned above.Explanation. - The unclaimed balances referred to in Rule 326 shall notwithstanding the foregoing provisions continue to be dealt with in the manner provided in that rule.(5)The Central Nazir shall also be supplied with a large box for keeping therein articles of value received by him for safe custody. The box shall be securely locked and remain in the Treasury. If any of the articles in it is required by the Court, the box will be sent for from the Treasury and returned to the Treasury the same day. The article taken out will also be kept in the box before returning it unless the court directs otherwise. The articles received by the Central Nazir at a time when it is not possible to have access to the box may be kept in his safe, but these articles shall subject to the orders of the Court be placed in the box on the next working day.(6)The Central Nazir shall maintain a register in Form No. 57-A in duplicate, one to be kept inside the box and the other in the office showing contents of the box and shall make appropriate entries therein as soon as any article is kept in or taken out of the box.(7)The Presiding Judge of an outlying court shall see that the Nazir, on the closing of the Court each day, makes over his cash chest for safe custody to the local treasury or sub-treasury, as the case may be.(8)The District Judge when inspecting an outlying court shall see that the cash and stamps are kept in strong boxes secured with good locks.(9)The District Judge shall make surprise visits to the Nazarat at headquarters once in every quarter and maintain a record certifying that the provisions of Chapter XI, Rule 317 and this rule are being strictly complied with. Presiding Officers will make these inspections for outlying Nazarats.(10)Cash and articles of value received by a subordinate court at headquarters shall be sent to Central Nazir for safe custody.(11)The armed guards provided in the judgeship shall be responsible for the security of the safes in the District Judge's Chamber and the Nazarat. In case no armed guards are provided in any judgeship, the Chowkidars shall be responsible for the same.]
