343. Departmental cash accounts to be kept by Central Nazir and Nazirs.
- The accounts for the courts at the headquarters of the District Judge or of the [Additional District and Sessions Judge] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981 (w.e.f. 23-2-1982).] where there is no District Judge shall be kept by the Central Nazir, and for outlying subordinate courts by the Nazir, under the supervision of the Presiding Judge.In the courts of Munsifs of Kashipur, Ranikhet, [* * *] [The words 'Almora, Pithoragarh, Pauri' Omitted by Notification No. 626/VIII-b-1, dated 19-10-1981, w.e.f. 23-2-1982.] and Landsdowne the account shall be kept by the Munsarim and not by the Nazir :[Provided that till such time as the District Judge of Uttar Kashi is formed as an independent Judgeship, the bills in respect of the District of Uttar Kashi shall be submitted to the District Judge of Tehri] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981, w.e.f. 23-2-1982.].
