- [(1) The concerned Market Committee shall be the Controlling Authority in respect of the Market Committee Fund. However, the Secretary of the Market Committee shall be competent to sanction expenditure from the permanent advance up to such limit as may be fixed by the Market Committee.(2)All payments, except the payment from the permanent advance, shall be made through cheque drawn on behalf of the Market Committee. Crossed cheque shall be issued for amounts exceeding five thousand rupees.] [[Substituted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001. Prior to substitution sub-rules (1) and (2) read as under :'(1) Chairman of the Mandi Committee shall be the Controlling Authority in respect of the Market Committee Fund. The committee, may, however, authorise the Secretary to sanction expenditure from cash balance (permanent advance), up to such limits as may be determined by the Market Committee.(2)All payments except from permanent advance or on account of salary and allowances of members of the service and of the employees of the Market Committee and the allowances of members of the committee shall be made through cheque drawn on behalf of the Market Committee.']](3)No cheque on behalf of the Market Committee shall be drawn except on a bill which has been examined and passed by the Chairman, or on the issue or recoupment of permanent advance, if any, and the Chairman shall not pass any bill for payment without the previous sanction of the Market Committee, except,-(i)bill for payment of salary and allowances of members of the service and of officers and servants of the Market Committee;(ii)bill for payment of works and repairs which have been duly sanctioned by the Market Committee;(iii)bill for meeting urgent expenditure for which there is budget provisions or which does not exceed Rupees Five Hundred :Provided that in the absence of the Chairman, the bills for payment may be passed and signed by the Vice-Chairman :Provided further that the Secretary of the Market Committee may pass and sign bills for payment up to the extent authorised by the Committee under sub-rule (1).(4)Every payment charged to the Market Committee Fund shall be supported by bill and an order to pay the amount which shall be expressed both in figures and words and every such order to pay shall be signed by the Secretary only after it has been approved by the Market Committee, except-(i)for payment of salary and allowances of members of the service and of officers and servants of the Market Committee;(ii)for payment of works and repairs which have been duly sanctioned by the Director;(iii)for meeting urgent expenditure not exceeding two hundred rupees for which there is a budget provision.(5)No expenditure shall be incurred for which there is no budget provision, unless it can be met by re-appropriation from savings under other heads or by a supplementary grant from the available reserve which has been duly sanctioned by the Market Committee and for which the previous approval of the Director has been obtained.(6)Every expenditure shall be supported by a voucher duly signed by the Payee.(7)The general cash book shall be maintained under the supervision of the Secretary of the Market Committee.
