Section 6 in The Orissa Dental Council Rules, 1969
6.
An account shall be opened in the State Bank of India, Bhubaneswar in the State Council and all the moneys received for and on behalf, of the State Council shall be deposited to the credit of this account. All cheques on the State Bank shall be signed by the Registrar, subject to the restriction that before drawal of any cheque for a sum exceeding Rs. 50 the Registrar should invariably get payment order of the bills countersigned by the President. The cheque number should be noted on the bill. If the claim is for a sum not exceeding Rs. 50 the Registrar shall pay the amount.An account book in the form to be prescribed by the examiner of local fund accounts shall be maintained to record the transactions of the Bank accounts. Details of credit to the bank and its subsequent withdrawal should be entered therein and reconciliation of balance at the end of each month worked out. The closing balance at the end of the month should also be analysed properly.
