(1)The account of Common Victim Compensation Fund of a labouring prisoner shall be maintained in Form No. XXXXI.(2)Record of the account of Common Victims Compensation Fund shall be maintained in General Ledger and Abstract Register in Form No. XXXXII and Form No. XXXXIII respectively under the different minor detailed Heads. This Ledger shall be maintained in two volumes, one for receipts and other for expenditure and one page allotted to each minor detailed Head.(3)The amount of remaining fifty percent wages of labouring prisoner shall be maintained month-wise yearly after deducting the amount as specified in sub-rule (6) of rule 210,(4)The account of common fund of each labouring prisoner shall be maintained separately month-wise for each financial year. All the account records shall be preserved for such time as may be prescribed by the Director of Accounts from time to time and no account records shall be destroyed without the written permission from the Director of Accounts.
