Section 4(7) in The Haryana Rural Development Fund Rules, 1984
(7)The Rural Development Fund Collector shall submit a consolidated statement in form D to the Administrator with a copy to the Accountant General, Haryana by the fifteenth of each month. By the end of each month the Administrator shall reconcile the monthly deposits of the cess in the Haryana Rural Development Fund under major head ["114-Community Development-other receipts-(Xiii) Haryana Rural Development Fund"] [Substituted for the words '829-Development and Welfare Fund (V) Haryana Rural Development Fund' by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.] with the books maintained by the Accountant General, Haryana.
