Section 5 in The Administator-General's (United Provinces) Rules, 1929
5. Limit of cash balance.
(1)The Administrator General shall not retain any amount in his hands except a sum of Rs. 50 as a permanent advance. Any excess beyond that amount shall be credited as soon as practicable after its receipt, to the public account of the provinces.(2)A detailed account of the receipts and payments of the Administrator General shall be maintained at the local treasury in such form as the Acountant-General may prescribe. All receipts of the Administrator General for credit to the public account shall be remitted to the Bank through the local treasury with a chalan in the prescribed form. The chalan shall be presented to the Treasury Officer who shall record on the chalan an order to the Bank to receive the money. The money will then be taken to the Bank for credit into the public account. When the Administrator General requires any money for payment he shall present a cheque for the necessary amount at the local treasury. If the cheque is in order the Treasury Officer shall pass on order to the Bank for payment. The cheque shall then be presented at the Bank for receipt of the money.
