Section 86 in The Rajasthan Municipalities Accounts Rules, 1963
86. Deposit Register.
- All deposits made with a Board, whether in the form of cash. Government paper or other stock, or of security bonds shall be recorded in deposit register in form 29. Two registers shall be maintained, one relating to entries regarding the securities of employees of the board as provided under Rule 59 and the other for deposit made by contractors for the due performance of their con tracts. The former need not be written up annually but entries of all deposits in the later which have not been forfeited or returned shall be carried forward annually to the new register. In the case of bonds, if property is hypothecated, a brief description of the property shall be given in remarks column and the heading of column 3 shall be changed to "Name of depositor."
