Section 13(f) in Transfer of Evacuee Deposits Rules, 1955
(f)Cash Book. - A cash book shall be maintained in Form X to show all transactions of receipts and payments relating to the deposits in the custody of the Custodian and his subordinate officers acting on his behalf. Amounts received or paid on account of these deposits shall be entered in the Cash Book, on the dates on which they are received or paid. The Cash Book shall be closed at the end of each day and the entries therein shall be checked and initiated daily by the Custodian or a gazetted officer authorised by him in this behalf. All cash in hand shall be deposited promptly into the treasury and verified at the end of each month by the Custodian or by the officer so authorised who shall record a signed and dated certificate to this effect in the Cash Book.
