Constitution of India, 1949
284.Custody of suitors’ deposits and other
moneys received by public servants an courts.-
All moneys received by or deposited with -
(a) any officer employed in connection with
the affairs of the Union or of a State in his capacity as such, other than
revenues or public moneys raised or received by the Government of India or the
Government of the State, as the case may be, or
(b) any court within the territory of India to
the credit of any cause, matter, account or persons, shall be paid into the
public account of India or the public account of the State, as the case may be.