Section 34 in The Orissa Bhoodan and Gramdan Rules, 1972
34. Drawal of money.
(1)The Secretary or such other officer as may be authorised by the Samiti may draw the quarterly requirements of its recurring expenditure in [the last week of every preceding quarter] [Substituted vide Orissa Gazette Extraordinary No. 1029 of 1976.] in Miscellaneous Bill Form duly countersigned by the Secretary, Board of Revenue.(2)[ The non-recurring expenditure provided for a quarter may be drawn by the Secretary or such other officer, as the case may be, in advance in the same manner, after the scheme and its break-ups are approved by Government, in Miscellaneous Bill Form.(3)The recurring and non-recurring amounts when drawn shall be placed in a savings bank account in the State Bank of India, Bhubaneswar in the name of the Secretary of the Samiti and money thereafter shall be drawn from the said account by the Administrative Officer according to the requirement after obtaining the orders of the Secretary of the Samiti.] [Substituted vide Orissa Gazette Extraordinary No. 1093/28. 6. 1975.](4)[ The pay of the staff of the Samiti shall be drawn and disbursed only after such posts are sanctioned by the Samiti.] [Re-numbered vide Orissa Gazette Extraordinary No. 1093/28. 6. 1975.]
