32. Payments due to a deceased officer or servant.
- The payment due to a deceased member of the service or officer or servant of the Market Committee shall not be made except on the production of an authority of the nature specified in clause (i), (ii), (iii), (iv) or (v) of sub-section (1) of Section 214 of the Indian Succession Act, 1925 :Provided that payment may be made without the production of such authority :(i)to the extent of three hundred rupees under the orders of the Chairman (in case of members of the service) or under the orders of the Secretary (in case of officers and servants of Market Committee) if he is satisfied, after such enquiry as he may consider sufficient, about the right and title of the claimant; and(ii)above three hundred rupees under the orders of the Market Committee on the execution of an indemnity bond with such surety or sureties as it may require, if it is satisfied, after such enquiry as it may consider sufficient, about the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of such authority.
