Section 46(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)[(i) Cheque of the value of Rs. 50,000/- and below, drawn on behalf of the Market Committee, shall be signed by the Secretary and all other cheques drawn on behalf of the Market Committee shall be signed jointly by the Secretary and the Chairman:Provided that if the cheques submitted by the Secretary' to the Chairman for signature, are not signed by the Chairman within a period of fifteen days from the date of submission, such cheques shall be signed jointly by the Secretary and the Regional Dy./Assistant Director concerned :Provided further that, where the Secretary' is a gazetted officer, he shall be competent to sign such cheques, the value of which does not exceed one lac rupees:Provided also that in the market committees where an administrator, has been appointed, the cheques shall be signed jointly by the Secretary and the Administrator for amount exceeding Rs. 50,000/- where the Secretary is a non-gazetted officer and for amount exceeding Rs. 1.00 lac, where the Secretary is a gazetted officer.] [Substituted by Notification No. F. 4(77)/Agriculture/Group 2/03-II, dated 22.9.2006-Rajasthan Gazette, Extraordinary, Part IV-. C(I), dated 27.9.2006, p. 72, vide G.S.R. 48 = 2007 RSCS/Part II/P. 399/H. 343.](ii)No payment shall be made from any Government treasury or bank, of any cheque, purporting to be drawn on behalf of the Market Committee, unless it is signed as aforesaid.]
