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State of Rajasthan - Section

Section 289 in The General Rules (Civil), 1986

289. List of lapsed deposits.

- The Treasury Officer shall send a copy of the list of lapsed deposits of a particular financial year duly approved by the Accountant General to the Court concerned in the ensuing year. On receipt of such list the words "credited to the Government as lapsed on 31st March, 20..." shall be written in red ink against such item in the register of Receipts of Deposits (Reg. 16). The amount so lapsed should be entered in column Nos. 29 and 30. These items shall not be entered in the Register of Repayments of Deposits but aggregate of them shall be debited in the Cash Book (Reg. 21) in the column "Treasury".A copy of such list shall be prepared and placed on notice board by 15th of the next month on a conspicuous part of the court house.