Section 33 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
33. Drawal of cheques.
- Where the executive authority or other person of a village panchayat who is authorised to draw cheques against the funds of the village panchayat hands over charges of the office either temporarily or permanently, he shall send a specimen of the signature of the relieving person together with a certificate in the Form-I to the local official of the bank, or the post master or secretary of the co-operative bank, as the case may be.
