Section 839 in Rules of the High Court of Judicature for Rajasthan, 1952
839. Annual lists of unpaid deposits.
- Early in the month of February every year, the Registers of Receipts and Repayments of Deposits shall be carefully examined by the Superintendent, Accounts Department, and a list shall be prepared of-(i)(a)all deposits not exceeding rupees five which have remained in deposit from a date prior to April 1 of the preceding year; and(b)all unpaid balances of deposits not exceeding rupees five of all deposits which have been partly repaid: and(ii)all deposits and unpaid balances of deposits which had on the first day of February remained in deposit from a date more than two years prior to April 1 of the preceding year.The list shall be affixed on the notice board in a conspicuous part of the Court house with a notice stating that the items mentioned therein would lapse to Government, if they are not withdrawn before April 1 following and that such lapsed deposits cannot be repaid without the sanction of the Accountant General.
