Section 211(5) in Rajasthan Panchayati Raj Rules, 1996
(5)[ Head of the Office/Sarpanch/Secretary/Cashier of the Panchayati Raj Institution shall be personally liable, if the cash balance in the Panchayati Raj Institution concerned exceeds the limit prescribed above, at the end of month. In such case, they shall be jointly liable to pay the interest @ 18% per annum on such excess amount. The amount of the interest so payable shall be recovered equally from Head of the Office/Sarpanch and Secretary/Cashier.][Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2000 : Rajasthan Gazette Extraordinary, Part IV-C (I) dated 27.2,2003.]
