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State of Rajasthan - Section

Section 351 in The General Rules (Civil), 1986

351. Defalcation or loss of public money.

- On the occurrence in any department of a Civil Court of any defalcation or loss of public money, the fact shall be at once reported to the High Court.When the matter has been fully inquired into a further complete report shall be submitted to the High Court about nature and extent of loss and the officials responsible for causing it and showing the errors neglect of rules by which such loss was rendered possible.