(5)Such cheques and all orders for making deposits or investments or withdrawals of deposits or investments or for the disposal in any other manner of the funds of the Board shall be signed by the Director Finance or any other officer of the Board, duly authorised by the Board in this behalf, and countersigned by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] or any other officer authorized by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).].Provided that where the amount covered by any such cheque or order does not exceed Rs.5000/- such cheque or order may be countersigned by the Secretary or in his absence by any other officer of the Board duly authorised by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).].
