(i)The Cashier shall maintain a subsidiary cash book in-Form No. V-A as prescribed for recording in separate columns all the amounts received by him on behalf of the local body, the details of which are entered in Form No. V and their subsequent remittance into the treasury as well as moneys withdrawn from the treasury through self cheques and their subsequent disbursement. The subsidiary cash book shall be written at the close of the day. The individual transactions relating to receipts need not be watched through this register. Only the total amount as per the Register No. V. of the day shall be exhibited in this register in [column 6] and remittance sent to treasury for deposit shall be noted in column. 12 and the Challan No in column 11. All money drawn from the treasury through self-cheques for disbursement as per the cash book of the local body shall be accounted for in column 5. [and sum total of columns 5 & 6 shall be reflected under column 7] [Inserted S.R.O. No.756/2.6.1976.] the reference to vouchers No., amount and cheque No. being noted in columns 2, 3 and 4, respectively. The voucher-wise total disbursement shall be noted in column 10. All the cash transactions shall be taken to the subsidiary cash book daily and entries checked and attested by the Head/ Ministerial Official and signed by the Executive Officer.
