(1)Every civil court or where two or more courts have a single account with the Treasury, every such group of courts, shall have an official entrusted with the receipt of money deposited in the Court.(2)Such official shall be called as the Receiving Officer and shall be appointed by the Presiding Officers of the Civil Court or where two or more courts have single account with the Treasury, he shall be appointed by the Presiding Officer of the highest court subject to instructions if any, of the District Judge concerned.(3)In a court where no official is appointed specifically to perform the duties of the Receiving Officer or during the absence on leave or otherwise of the person appointed as the Receiving Officer, the Presiding Officer of the civil court or the Presiding Officer of the high court as the case may be, shall appoint any other official of his court to carry on the duties of the Receiving Officer.
