Section 207 in Bihar Board's Miscellaneous Rules, 1958
207. All payments to be made direct into Treasury.
- As a general rule, all payments should be made direct to the treasury by the person from whom they are due and should not pass through the hands of any Government official.Exceptions. - No exception to this rule should be allowed without the special sanction of the Board. An exception has been sanctioned in the case of collections of all kinds made by Government Officers in the mufassil and brought to headquarters. When money cannot be paid in on the day when it is brought, owing to the treasury being closed, or to other sufficient cause, it should be deposited with the Nazir, who should give a receipt for it. On the next open day the Nazir, should pay in the money and should attach a copy of the receipt to the chalan.
