- Where, under the provisions of Section 70, a Court or authority requires the Rehabilitation Grants Officer to place at its disposal the amount of rehabilitation grant payable to an intermediary, the Rehabilitation Grants Officer shall take action as below :(a)In case the amount of rehabilitation grant has been determined and the amount is payable to the intermediary in the form of bonds and/or in cash, the bonds and/or cash to the extent of the amount required by the court or authority shall be placed at its disposal by the Rehabilitation Grants Officer in the following manner :(i)If total value of the bonds together with the amount to be paid in cash is equal to, or less than, the amount required by the court or the authority, all the bonds and the amount in cash shall be placed at its disposal.(ii)If the total value of the bonds is less than the amount required by the court or authority but the same together with the amount payable is more than the amount so required, the same shall be placed at its disposal primarily in bonds and balance in cash.(iii)If the value of the bonds exceeds the amount required by the court or authority, the Rehabilitation Grants Officer shall transmit bonds which together with the bonds of the lowest denomination available add up to a value next above the amount required by the court or authority, as the case may be.Example. - The amount of rehabilitation grant payable to an intermediary is Rs 1.762 and one bond each of the value of Rs. 1,000, Rs. 500, Rs. 200 and Rs. 50 has been indented and received. The court requires the transmission of an amount of Rs. 224. The Rehabilitation Grants Officer shall transmit one bond of each of the denomination of Rs. 200 and Rs. 50.(b)The bonds shall, in every case, be obtained in the name of the intermediary concerned. Its endorsement in favour of the decree-holder shall, where necessary, be made by the court or authority requiring the amount.]
