Section 353 in The Maharashtra Municipal Corporations Act, 1949
353. How Transport Fund shall be drawn against. - (1) No payment shall be made by the bank aforesaid out of the Transport Fund except on a cheque signed by two persons in the manner specified below, namely :-
(a)by the Commissioner or by the Transport Manager or in the absence of both, by a municipal officer whose name appears in a list of officers authorised to sign cheques approved by the Transport Committee;(b)by a municipal officer whose name appears in the said list, other than an officer who may have signed the cheque under clause (a).(2)Payment of any sum due by the Corporation out of the Transport Fund in excess of one hundred rupees or such higher amount as the, Transport Committee from time to time fixes generally or for any specified class of payments, shall be made by means of a cheque signed as aforesaid and not in any other way.(3)Payments not covered by sub-section (2) may be made by the Transport Manager in cash, and cheques for sums not in excess of two thousand rupees each, signed as aforesaid, may be drawn from time to time to cover such payments.
