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State of Rajasthan - Section

Section 22 in The Rajasthan State Warehousing Corporation Rules, 1975

22. Maintenance and operation of Banks Accounts and investment.

- (i) Subject to the provisions of this rule, all moneys belonging to the Corporation shall be deposited to the Account of the Corporation in the Reserve Bank of India or the State Bank of India or any subsidiary of the State Bank of India or, subject to the sub-rule below, in such Schedule Nationalised Bank or Co-operative Bank, as may be approved for the purpose by the State Government:Provided that Current Saving Account may be opened with the Reserve Bank of India or State Bank of India or its subsidiaries, the Nationalised Banks or Co-operative Banks but the cash in such accounts should not exceed such amount as may be fixed from time to time by the Executive Committee.
(ii)[ All payment except those made to the employees of the Corporation in respect of their salaries and allowances, by or on behalf of the Corporation shall be made by cheques or demand drafts except for amounts not exceeding Rs. 500/- which may be made in cash from the amount of imprest sanctioned for such purpose.] [Substituted by Notification No. F. 5(9) Agri./Gr. IV/Coop/Part III/76, dated 10-4-1987, Published in Rajasthan Gazette, Part 4-C(I), dated 13-8-1987, page 162.]
(iii)[ Such cheques and all orders for making deposits or investment or for the withdrawal of the amounts from the Banks and P.D. Accounts, the officers of the Corporation may be authorised to operate the accounts as below:- [Substituted by Notification No. F. 5(9) Coop/Part III/76, dated 7-2-1985, Published in Rajasthan Gazette, Part 4-C(I), dated 28-2-1985, page 413.]
(i) Upto Rs. 10,000/- Sr. Accounts Officer (Accounts officer or Assistant AccountsOfficer in absence of Sr. Accounts Officer)
    And
    Secretary Deputy Director Administration.
    Or
    Deputy Director (Plan & Business)
(ii) Above Rs. 10,000/- Managing Director (Secretary in absence of Managing Directorand in absence of both Managing Director and Secretary, DeputyDirector Plan & Business)
    And
    Sr. Accounts Officer (Accounts Officer in absence of Sr.Accounts Officer)]
(iv)No payment shall be made out of the accounts of the Corporation unless the expenditure is covered by the financial estimates referred to in section 26 of the Act, provided, however, that the Executive Committee of the Corporation may, in its discretion, authorise expenditure in anticipation of such estimates. The statement of expenditure so incurred shall be submitted to the Board at its next meeting:
Provided further that re-appropriation from one head of expenditure to another or from a provision made for one scheme to that of another may be made as under:-
Chairman Managing Director
From one group head to another group head noted below:- Within group heads noted below:-
(a) Headquarter (a) Headquarter
  (i) Capital   (i) Capital
  (ii) Non-recurring   (ii) Non-recurring
  (iii) Recurring   (iii) Recurring
(b) Field Staff (b) Field Staff
  (i) Non-recurring   (i) Non-recurring
  (ii) Recurring   (ii) Recurring
The re-appropriation will be subject to the condition that re-appropriation from Capital or non-recurring to recurring will require the sanction of the Executive Committee.
(v)All monetary transactions shall be entered in the Cash Book as soon as they occur and shall be attested by an officer of the Corporation duly authorised in this behalf. The Cash Book shall be closed daily and completely checked by the Managing Director or the officer authorised by him in this behalf. At the end of each month, the Managing Director or the officer so authorised, shall verify the cash in hand and record a signed and dated certificate to that effect.
(vi)All payments by the Corporation shall be made on bills or other documents duly prepared and passed by the Managing Director or other officer authorised in this behalf. The paid vouchers shall be stamped "Paid" or so cancelled that they cannot be used a second time. They should then be kept serially numbered and produced at the time of audit.