Section 20 in The M.P. Gram Panchayats (Accounts) Rules, 1999
20. Withdrawal of funds.
- No withdrawal of money from the bank or the post office savings account shall be made without the authority of the Gram Panchayat by way of a resolution passed at a meeting. The withdrawals from the bank/post office savings account shall be made only under the joint signature of the Secretary and Sarpanch of the Gram Panchayat. The cheque for the withdrawal must necessarily be accompanied with a certified copy of the resolution signed by the Secretary and a Member of the General Administration Committee.
