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State of Punjab - Section

Section 14 in The Punjab School Education Board Financial Regulations, 1979

14.

All sums received on behalf of the Board shall be received by the Secretary and sent by him forthwith to the bank for credit to the account concerned, and shall not be used by him to meet current expenditure; provided that the Board may nominate the Board's Cashier and/or such other official(s) as it deems fit for signing the receipts for moneys received on its behalf. Provided further that the overall responsibility for the money received, shall be that of the Deputy Secretary (Finance and Accounts) who is the head of the accounts branch of the Board.