(1)No money or valuable article shall be permitted to be drawn or taken out from the temple Treasury or the Banks except on a challan or cheque signed by the Chief Executive Officer of any other officer specially authorised by the Board in this behalf. Money shall be paid on the banks of bill prepared according to the temple funds unless it is required for immediate disbursement on an item of expenditure under any rule or on a specific order of the competent authority.(2)Every officer incurring expenditure or authorising expenditure on behalf of the Board shall be guided by the established standards of financial property & exercise the same vigilance as a person of ordinary prudence would exercise in respect of expenditure of his own money.(3)Sanction of an authority to an expenditure becomes operative as soon as funds are allocated to meet it and remains in operation for the year or for a specific period if any, subject to provision of funds from year to year, if the term exceed one year in any particular case.(4)Delay in the payment of money indisputably due is contrary to all rules and should be avoided.(5)The Chief Executive Officer shall see that not only the total expenditure is kept within the limits if authorised appropriation but also that funds allocated are expended in the interest and service of the temple and upon the object for which provisions has been made.(6)The Chief Executive Officer shall immediately report to the President and incorrect payment Defalcation, embezzlement of temple funds or other temple property and shall take suitable steps as situation may demand.
