Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 60 in Grama Panchayats Rules, 1968

60.

At the close of each month, the position of outstanding amount involved in the Small Savings Scheme, Government Loan Bonds and the balance held in the accounts of Grama Panchayat in the Postal Savings Bank, Government Treasury and other Banks and the cash balance in hand shall be verified with the concerned Cash Book and a certificate given by the Sarpanch about the results of the verification within six months from the date of advance the unspent amount should be refunded to the Grama Fund.