128. Duty of Chairman of 1995 and others before signing cheque.
- Before the [Chief Executive Officer] [Words substituted for the word 'Chairman' by W.B. Act 15 of 1995.][or the Secretary to the Board or the officer of the Board authorised by the [Chief Executive Officer)] [ Words substituted for the words 'or any other Trustee or the Secretary to the Board' by W.B. Act 43 of 1983.] in this behalf] signs a cheque under section 127, he must satisfy himself that the sum for which such cheque is drawn is either required for a purpose or work specifically sanctioned by the Board or is an item of one of the excepted descriptions specified in sub-section (3) of section 123.
