31. Manager and other servants to be deemed to be public accountants and amenable to Madras Regulation IX of 1822.
- Every manager or other servant of the Court entrusted with the receipt custody or control of moneys or securities for money on behalf of the Court or with the management of any property under its superintendence shall be deemed to be a public accountant within the meaning of the Public Accountants' Default Act, 1850, and shall be amenable to the provisions of the Madras Revenue Malversation Regulation, 1822, as if he were a [x x x] [The word 'native' was omitted by the Adaptation (Amendment) Order of 1950.] servant of the Collector's public establishments.
