Section 11(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(1)The Gram Fund shall be operated upon by the Sarpanch and in his absence by [-] [The words 'Up-Sarpanch or' omitted vide Haryana Government Notification No. G.S.R. 55/H.A. 11/94/S. 209/2000, dated 21.8.2000.] any other panch specifically authorised by the Gram Panchayat for this purpose. No amount of the Gram Fund shall be withdrawn from the Bank or the Post Office by the Sarpanch [-] [The words 'Up-Sarpanch' omitted vide Haryana Government Notification No. G.S.R. 55/H.A. 11/94/S. 209/2000, dated 21.8.2000.] or any panch, as the case may be, without the express permission of the Gram Panchayat accorded in a resolution passed for the purpose:Provided that in case of emergency, the Sarpanch may spend upto [Rs. 1000] [Substituted for 'Rs.500' vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] from the cash in hand or by withdrawing the required amount from Post Office or Bank even without a resolution by the Gram Panchayat. Once such an expenditure has been incurred no further withdrawal or expenditure shall be allowed till the said expenditure is got approved from the Gram Panchayat.
