Section 21 in The Tamil Nadu Bhoodan Yagna Rules, 1959
21. Receipts.
(1)All transactions shall be brought into account and money received shall be paid in full without delay into a bank with which the Board has transaction, to be credited to the appropriate account of the State Board.(2)The appropriation of receipts to expenditure shall, as a rule, be avoided.(3)Any officer of the State Board authorized by the Chairman in this behalf shall grant receipts for all moneys received by him for credit to the State Board's Fund. A counter-foil receipt bearing printed machine numbers shall be maintained for the purpose.(4)Recoveries of over payments relating to the current year shall be shown as abatement of charges of the accounts concerned. If the over-payments, relate to previous year the accounts of which have been finally closed, the recoveries shall be taken as direct receipts to the accounts concerned.
