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State of Rajasthan - Section

Section 24 in The Rajasthan Soil and Water Conservation Rules, 1966

24. Accounts.

- (i) Accounts of all receipts and expenditure of money for reclamation of waste-lands as provided in section 30 of the Act shall be maintained by the District Soil Conservation Officer.
(ii)A Ledger in Form 14 shall be maintained and all income and expenditure for such plans in the district shall be recorded in brief as and when any transaction takes place. Separate entries will be made for separate plans. Each entry will be initialled by the District Soil Conservation Officer. Daily totals will be struck and signed by the District Soil Conservation Officer.
(iii)At the close of each month the totals of the income and expenditure will be worked out and the cash balance verified by the District Soil Conservation Officer and a note of verification recorded in the ledger.
(iv)A separate ledger for each plan will also be maintained in Forms 15A and 15B in the same way.