Section 57 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
57. Voucher.
- Every payment, including repayment of money previously lodged with the Fund for whatever purpose, must be supported by a voucher setting forth full and clear particulars and proper classification in the accounts. All claims for payment, as far as possible, be presented on prescribed form of the bill and where the claimant fails to do so, a separate bill in a proper form shall be prepared by the Officer of the Panchayat Samiti or the Zila Parishad, as the case may be, incurring the expenditure and the claimants bill shall be attached to it as sub-voucher
