17. Village Accountant to keep such records as he may be required to keep by the collector.
- Subject to the general orders of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] [*] [The words 'and of the Commissioner' were deleted by Gujarat 15 of 1964, section 4, Schedule] the Collector shall prescribe from time to time what registers, accounts, and other records shall be kept by the Village Accountant [*] [The words 'and pending the first issue of orders under this section, the Village Accountant shall continue to keep all such registers, accounts and other records as he may hitherto have been required to keep' were repealed by the Amending Act, 1895 (16 of 1895).]and to prepare public writings. - It shall also be the duty of the Village Accountant to prepare, whenever called upon by the Patel of his village or by any superior Revenue or Police officer of the taluka or district to do so, all writings connected with the concerns of the village which are required either for the use of [the Central or the [State] [The words 'the Central or the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] or the public, such as notices, reports of inquests, and depositions and examinations in criminal matters.
