(4)Notwithstanding anything contained in clause (iv) of sub-section (2), no money shall be withdrawn from the fund of the panchayat except with the signature of the [Sarpanch and the Secretary.] [Substituted 'Sarpanch or a Member of the Panchayat authorised in that behalf by the Panchayat, and the Secretary' by Gujarat Act No. 5 of 2018, dated 12.3.2018.]
