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State of Punjab - Section

Section 35 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

35. Cheques.

(1)The cheque books shall be supplied by the Bank or Treasury Office with whom the Fund has been lodged.
(2)The Bank or Treasury Office shall supply the cheque books only on receipt of requisition,
(3)The drawing officer shall maintain a cheque book register in Form FBA-16
(4)Each cheque book must be kept under lock an 3 key in the personal custody of the Drawing and Disbursing Officer, who when relieved shall take a receipt or the exact number of cheques made over to the relieving officer and shall send a specimen of the signature of the relieving officer together with a certificate in following form to the Bank or Treasury OfficeToI have this day......made over charge of the office of the Panchayat Samiti/ the Zila Parishad_________________to Shri________________whose signatures are given below:-
Relieving Officer Relieved Officer.
(5)No cheque shall ordinarily be signed unless required for immediate delivery to the person to whom money is to be paid. Every cheque shall be drawn in favour of the person to whom the money is actually to be paid and self cheques should not be drawn except for replenishment of cash chest of Panchayat Samiti or Zila Parishad, as the case may be.
(6)If a cheque is expired owing to its not being presented at the Bank or the Treasury tor payment within the specified period, it may be received back by the drawer, who should cancel it arid issue a new cheque. The fact of the new cheque having been issued should be entered on the date of issue in red ink in the cash Book but not in the column for payment, a note being made at the same tune against the original entry in the Cash Book.
(7)When it is necessary to cancel the cheque, the cancellation must be recorded in the Cash Book. if the cheque is in the possession of the Drawing and Disbursing Officer, it should be enfaced or stamped "cancelled" and destroyed only after the accounts for the month in which it was drawn, have been audited Otherwise the Drawing and Disbursing Officer should promptly address the Bank or treasury Office to stop its payment, The cancellation order should also be recorded on the payment orders on the original voucher.