Section 51 in The M.P. Janpad Panchayats (Accounts) Rules, 1999
51. Management of surplus funds.
- All the surplus funds of the Janpad Panchayat not immediately required may be deposited in such securities and in such manner as may be directed by the Government. The General Administration Committee shall be authorised to take decisions regarding deposit of funds. The details of the investments made shall be kept in the Deposit Register in Form No. JP-15. The Chief Executive officer shall also be responsible for the safe custody of the securities and for timely realisation of the income due from the deposits and its encasement on maturity.
