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State of Madhya Pradesh - Section

Section 57 in The M.P. Janpad Panchayats (Accounts) Rules, 1999

57. Custody.

- The official of the Janpad Panchayat entrusted by the Chief Executive officer with custody of stores shall be responsible for the safe custody of store. He should keep them in good and efficient condition protecting them from loss, damage and deterioration. When the stores have become useless or obsolete or rendered surplus and cannot be put to any worthwhile use the same should he disposed of as per the rules prescribed in this regard.