Section 31 in Rajasthan District Board Account Rules
31.
All bills, cheques or other documents presented for payment shall be received and examined by the Accountant or Secretary and if the claim is admissible, the authority good, the signature or countersignature where necessary genuine and in order and the receipt, a legal quittance, the Chairman shall make an order to pay on the bill. The order shall specify the amount payable both in words and figures.
