Section 24 in The M.P. Gram Panchayats (Accounts) Rules, 1999
24. Reconciliation of Bank Account.
- The Secretary and the Sarpanch shall ensure that on periodic basis the balances with the bank as appearing in the Ledger are compared with balances shown in the bank statement. The difference, if any in the ledger balances and the balances as per the bank statement shall be reconciled and all the missing entries made in the accounts of the Panchayat.Similarly, enquiries should be made with the bank with regard to the unresponded entries in respect of the cash, cheque, demand draft and other instruments deposited in the bank but not credited, a reconciliation statement shall be prepared at the end of each month and verified and signed by the Secretary and the Sarpanch.
