Section 29 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
29. Custody of Fund.
(1)The Panchayat Samiti Fund and the Zila Parishad Fund kept under section 138 and section 188 of the Act, shall be of the nature of a Local Fund Deposit Account under the head "Deposits and Advance Part II Deposits not bearing interest- (c) Other Deposit Accounts-Deposit of Local Fund Other Funds-Other Miscellaneous Allowances Funds-Funds (i) Panchayat Samiti (ii) Zila Parishad".(2)The Panchayat Samiti Fund and the Zila Parishad Fund shall he kept in a Single Bank Account unless provided otherwise under any law or contract or orders of Government or in Treasury as a purely banking account, money being paid into and drawn out of it without specification of the nature of the Receipt or Expenditure Withdrawal may be mode by means of cheques signed by the Executive Officer or the Chief Executive Officer, as the case may be, only when it is required for immediate disbursement on an item of expenditure of the Panchayat Samiti or the Zila Parishad, as the case may he:Provided that all the payments shall be made through RTGS in routine except in those cases where payment through RTGS is not practically possible for reasons to be recorded in writing. In such cases, the payments shall only be made through crossed or account payee cheques or drafts.
