Section 15 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
15.
All money transactions to which an office bearer member, officer or servant of the Board in his official capacity is a party shall without any reservation be brought to account without delay and all sums realised by or on behalf of the Board shall be paid into the Bank to be credited to the fund of the Board.Note :- Receipts of interest earned in deposit in the Bank shall be shown in the cash book as items of receipts.
