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State of Odisha - Section

Section 113 in Orissa Municipal Rules, 1953

113.

Cheque books to be used for drawal on a treasury shall be supplied by the officer-in-charge of the treasury. Each book shall bear a number which shall be repeated upon each cheque contained in it, together with the consecutive number of the cheque, and the drawing officer shall notify to the treasury upon which he draws the number of the cheque book which he from time to time to bring into use. Outside the book there shall be instructions to keep it under lock and key in the personal custody of the officer who, when relieved, shall taken receipt for the correct number of cheques made over to the relieving officer a specimen of whose signature shall at the same time be forwarded to the treasury concerned :Provided that municipalities having transactions with a bank or branch bank used as a Government treasury may use the cheque books prescribed by such bank.