322. Monthly Accounts to be submitted by subordinate courts.
- Every subordinate court, other than a Court of Small Causes mentioned in Rule 272 as soon as its monthly memorandum has been certified and signed by the Treasury Officer, shall forward to the District Court:-(1)the monthly memorandum signed by the Treasury Officer ;(2)a monthly extract from the Register of Receipts of Deposits in Form No, 55, beginning with the items of subsequent date mentioned in the Rule 320, and including all items for the month which under the same rule will be incorporated in the accounts of the District Treasury ;(3)a monthly extract from the Register of Repayments of deposits in Form No. 56 similarly prepared ;(4)a Plus and Minus Memorandum for the month in Form No, 57.At the foot of the monthly extracts the Presiding Judge shall record and sign a certificate in the following term : "I certify that I have personally carefully examined the Register of Receipts/Repayments of Deposits and that the entries are made therein with care and regularity.These four monthly returns shall reach the District Judge not later than the 7th of the month following that to which they refer.
