251. A number of Courts may have a single account with the Treasury under the orders of the High Court.
(1)The High Court may order with respect to any Civil Courts located at the same station, that they shall have a single account with the Treasury.(2)When an order has been made under sub-rule (1) the Presiding Officer of the highest court shall keep and render the accounts of all the courts to which order refers:Provided that (subject to any instruction of the District Judge) the Presiding Officer of the highest court may place the Presiding Officer of any other court-in-charge of accounts without relieving himself of the responsibilities for the due accounting of all receipts and payments.
