287. Examination of registers of receipts and repayment of deposits and quarterly certificates.
- At the end of every quarter, a certificate in the following terms shall be recorded upon the Deposit Registers, and signed by the Presiding Officer for every court:-"I certify that have carefully examined the Register of Receipts/Repayments of Deposits, and that the entries are made therein with care and regularity."Note:-The object of the examination is to see-(1)that all necessary entries are made in initialled at the time of the transaction;(2)that no money is unnecessarily placed in deposit or remains there without good cause.
