(5)[ Subject to such control as the Gram Panchayat may exercise from time to time, all orders for payment from the Gram Panchayat Fund shall be jointly signed by the Pradhan and Panchayat Secretary. In absence of Pradhan, the Upa-Pradhan may sign jointly with Panchayat Secretary with prior specific approval of the Gram Panchayat] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f 15.10.1998.].
