Section 31(6) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(6)Each cheque book must be kept under lock and key in the personal custody of the Drawing and Disbursing Officer, who when relieved shall take a receipt of the exact number of the cheques made over to the relieving officer and shall send a specimen of the signatures of the relieving officer together with a certificate in following form to the Treasury Officer :-To _____________________________________________I have this day made over charge of the office of the Panchayat Samiti or Zila Parishad _________________ to Shri _______________________ whose signatures are given below :Relieving Officer, Relieved Officer.
