(a)All moneys received by a Grama Panchayat shall be deposited in the manner provided under Section 94 of the Act.(b)[ The deposit of and the withdrawal from Grama fund shall be operated jointly by the Sarpanch and Secretary of the Grama Panchayat: [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]Provided that in case of a vacancy in the Office of the Sarpanch due to suspension, death, resir nation or otherwise, the fund shall be operated on the joint signature of the Naib-Sarpanch and Secretary of the Grama Panchayat.](c)The cash balance and the valuable securities in the custody of the Secretary as provided under Section 123 of the Act and the cash in the custody of the Sarpanch authorised under Section 94 of the Act shall be kept under the double locks of different patterns. All the keys of one lock shall remain with the Secretary and all the keys of the other locks shall remain with the Sarpanch of the Grama Panchayat:Provided that in the absence of the Sarpanch all the keys in his custody shall remain with the Naib-Sarpanch and in the absence of both the keys shall be with the officiating Sarpanch elected under Section 21 (4) of the Act.
