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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in The Nathdwara Temple Rules, 1973

(1)No money or valuable article shall be permitted to be drawn or taken out from the temple Treasury or the Banks except on a challan or cheque signed by the Chief Executive Officer of any other officer specially authorised by the Board in this behalf. Money shall be paid on the banks of bill prepared according to the temple funds unless it is required for immediate disbursement on an item of expenditure under any rule or on a specific order of the competent authority.