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State of Uttar Pradesh - Section

Section 317 in The General Rules (Civil), 1957

317. Excessive balance in Receiving Officer's hands.

- When the aggregate cash balance in the hands of the Receiving Officer, [other than the Central Nazir at the Head Quarters] [Inserted by Notification No. 435/VIII-b-112, dated 20-8-1986, published in U. P. Gazette, dated 25-4-1987.] exceeds one-half of the amount for which he has given security, and is not capable of immediate reduction, the excess shall be remitted to the treasury as a miscellaneous deposit being so entered in the Pass-book. The several items making up this remittance shall be entered separately in the Register of Receipts of Deposits and shall be repaid in the manner prescribed for repayments of deposits.