Section 19(2) in The M.P. Janpad Panchayats (Accounts) Rules, 1999
(2)Deposit of surplus Funds. - Subject to general or special orders issued by the Government from time to time all the surplus funds of the Panchayat shall be deposited and kept deposited in the Treasury, Scheduled Bank(s), or Post-office. The Janpad Panchayat shall decide the Treasury, Co-operative Bank, Scheduled Bank or Local Post-office where the funds tire to be kept.
