Section 31 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
31. Payment of money into Treasury.
(1)Handling of cash should, as far as possible, be avoided and in case of receipt of sum in excess of rupees fifty thousand, the Panchayat Samiti or the Zila Parishad, as the case may be. may direct the persons from whom sums are due, to pay the money direct to the credit of the Fund in the Bank or Treasury concerned, subject to instructions as laid down in these rules.(2)All moneys received at the office of the Panchayat Samiti or the Zila Parishad, as the case may be, be remitted into the Bank or the Treasury to the credit of their respective Funds promptly through voucher as prescribed by the Bank or Treasury Challan in Form FBA- 3, duly signed by the Executive Officer or the Chief Executive Officer, as the case may be, as the accumulation of cash in the Panchayat Samiti or Zila Parishad chest beyond the prescribed limit is prohibited. An entry of such remittance shall also be made in the Cash. Book under his initial. The Bank or Treasury' Office shall retain one part of the Voucher or Chailan and shall return the other to the person making payment. A part of the Voucher or Challan received back duly receipted by the Bank or the Treasury Office, shall be filed by the Executive Officer or the Chief Executive Officer, as the case may be, as a Voucher in support of the remittance.(3)The amount recovered on account of local rate is credited in to the Panchayat Samiti or the Zila Parishad Fund, as the case may be, by die revenue authorities. At the close of the month, the Tehstldar concerned shall prepare a statement in Form FBA- 5 from the revenue register showing the collections of local rate during the month and supply a copy of the same to the respective Panchayat Samiti or the Zila Parishad with a view to reconcile the credits with the daily memorandum received from the Treasury Office.
