61. Orders for payment of money from the municipal fund.
- Unless otherwise authorized by the State Government, all orders for the payment of money from the municipal fund if for a sum not above five hundred rupees shall be signed by the Chairman or Vice-Chairman, and all orders for larger sums, by both of the said officer or by one of the said officer and another Commissioner of Board.No such order shall be issued otherwise than the payment of money of which the expenditure has been authorized, subject to rule, by Board at a meeting.Municipal Property
