Section 23 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
23. Receipt of money on behalf of Council.
- [Sections 25 and 53(1)]. - All moneys payable to the Council shall be received on behalf of the Council by the Registrar or any other employee of the Council authorised by him in writing in this behalf and shall be deposited in the Bank of the day following that on which these are received.Provided that the Registrar may keep with him an amount not exceeding [five] [Substituted for 'two' by Haryana Notification - See Haryana Gazette dated 16.2.1988, page 247.] hundred rupees as imprest money.
