- The object of the register is that the Nazir may be able to state readily the details of his cash balance under all heads of account. As receipts and expenditure under various heads differ in different districts, the headings of this register need not be rigidly adhered to, if experience shows that they can be conveniently modified or extended. The entries shall be examined daily by the clerk of Court or deputy clerk of Court, or where there is no clerk of Court or deputy clerk of Court, by the officer-in-charge. Every month the register shall be put up before the officer-in-charge and his orders should be taken in regard to the disposal of doubtful items.
