Rules Regarding Cash Balance to be Maintained by Council
Published vide Notification No. 31-U-18, dated 27-2-1962, M.P. Gazette, Part 2 dated 9-3-1962
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- Definition.- In these rules, "Section"means the section of the Madhya Pradesh Municipalities Act, 1961.
- Cash balance to be maintained by a Council in the office for meeting the current charges under sub-section (4) of Section 108, shall be-
| (a) in respect of Class I Municipalities | - | Rs. 500; |
| (b) in respect of Class II Municipalities | - | Rs. 350; |
| (c) in respect of Class III Municipalities | - | Rs. 300; |
| (d) in respect of Class IV Municipalities | - | Rs. 250. |
- Rules to be general.- These rules shall be general for all Municipalities.
