Section 292 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
292. Receiver to open account in a Scheduled Bank:
- Unless the Court otherwise orders the receiver shall. as soon as may be after his appointment, open an account in the name of the receivership in a scheduled bank as defined in clause (e) of Section 2 of the Reserve Bank of India Act, 1934, as the Court may direct and shall deposit into it all monies received in the course of the receivership immediately on receipt thereof save any sums that may be required for current expenses. All payments by the receiver shall, as far as possible, be made by cheques drawn on the account.
