Section 36 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
36. Lost cheque.
- If the issued cheque is lost and cannot be presented for payment, after ascertaining that it has not been encashed, an intimation shall at once be sent to the Bank or Treasury Office that the original Cheque No. ______ dated ________be considered as cancelled and be not encashed, if presented. A duplicate cheque shall then he issued A note shall also be made in red ink in the General Cash Book against the item concerned giving the number and date of the duplicate cheque issued.
