Section 29 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
29. Cancellation of cheques.
- When a signed cheque is cancelled, it shall be enfaced or stamped "cancelled" by the Block Development Officer and shall be destroyed if it is in the drawer's possession. The fact of cancellation shall be noted in red ink under the initial of the Block Development Officer upon the counterfoil and also across the passing orders which has been enfaced upon the voucher. If the cheque to be cancelled is not in the drawer's possession, he must promptly address the Treasury Officer or the Bank, as the case may be, to stop payment of the cheque and on ascertaining that the payment has been stopped, shall write back the entry in his cash book by exhibiting the amount of the cheque as a minus figure on the payment side of the cash book. A counter reference shall be given in the cash book against the original to the second entry of the cheque. A cheque remaining unpaid for any cause for twelve months after the month of its issue or after expiry of the financial year in which it was drawn shall be cancelled and the amount written back in a similar manner. Block Development Officer shall get the cheques so cancelled checked by Treasury/Bank annually in the month of April. After getting the cheques checked by Treasury/Banks the same shall be destroyed.
