- [(1) The Secretary of a Committee having annual income of rupees seventy lacs or above shall have the power to keep in hand a sum not exceeding rupees three thousand and in case of other Committees rupees two thousand as imprest money and to reimburse the same weekly for the expenditure met out of it.] [Substituted vide Notification No. 7290 dated 30th March, 1987, published in the Gazette dated 24th April, 1987.](2)The Secretary may require the money to be kept by the [Head Clerk or Accountant or Head Clerk-cum-Accountant] [Substituted vide Notification No. 7290 dated 30th March, 1987, published in the Gazette dated 24th April, 1987.] of the Committee who under orders and instructions of the Secretary shall keep regular accounts of all expenditure met out of it and its reimbursement in the same manner as other accounts of the Committee are maintained.(3)Subject to provision of bye-law 31-A the Chairman and the Secretary shall be entitled to sanction expenditure out of this amount for meeting petty expenses not exceeding [rupees five hundred] [Substituted vide Notification No. 7290 dated 30th March, 1987, published in the Gazetted dated 24th April, 1987.] and [rupees three hundred] [Substituted vide Notification No. 7290 dated 30th March, 1987, published in the Gazetted dated 24th April, 1987.] respectively in one instance :[Provided that the bills of water, electricity and telephone upto rupees one thousand may be paid by the Secretary from the imprest money.] [Substituted vide Notification No. 7290 dated 30th March, 1987, published in the Gazetted dated 24th April, 1987.]
