Section 10 in The U.P. Village Forests Joint Management Rules, 1997
10. Operation of accounts.
(1)The funds referred to in Rule 8 and all other money received shall be deposited in the name of the concerned Village Committee in a Nationalised Bank, Scheduled Bank, Co-operative Bank or Post Office and shall be operated jointly by the Chairman and Member-Secretary of the Village Committee.(2)All withdrawals from the Bank shall be made with the prior approval of the Village Committee and details of the amount withdrawn and the expenditure incurred shall be placed before the Village Committee in it's next meeting.(3)The procedure for incurring expenditure and its accounting shall be in accordance with the orders issued by the State Government from time to time.
