Section 12 in The Orissa Khadi and Village Industries Board Rules, 1956
12.
(1)All money accruing or payable to the fund of the Board either by way of grants from the State Government or from any other source or sources shall be received by the Secretary or such other officer as the President may authorise in this behalf. The amount or amounts so received shall, as soon as practicable, be duly acknowledged by a receipt in Form No. XI and deposited in the Orissa State Co-operative Bank or the local treasury to the account of the Board. All receipts shall be credited to the account of the Board in the Bank or Treasury, as the case may be, and shall be utilised to meet expenditure that may be incurred for the purposes of the Act.(2)The receipt books in Form No. XI shall be numbered serially by machine and unused forms shall be kept in the custody of the Secretary or such other officer as the President may authorise in this behalf.(3)All payments by or on behalf of the Board shall be made by cheques except for amounts not exceeding fifty rupees which may be made in cash from the amount of imprest sanctioned for such purposes.(4)Such cheques and all orders for making deposits or investments or for the withdrawal of the same or for the disposal in any other manner of the funds of the Board shall be signed by the Secretary or in his absence from headquarters by any other officer authorised by the Board in this behalf.(5)No payment shall be made out of the account of the Board unless expenditure is covered by a budget provision duly sanctioned under Subsection (1) of Section 27 and Section 28 of the Act or augmented by the Board by a re-appropriation under Sub-section (2) of Section 27 of the Act; provided, however, that in case of emergency the President may authorise expenditure being incurred in anticipation. In all such cases of authorisation the President shall report the fact of Government immediately and place it before the Board for its approval within a month.(6)There shall be drawn from the Bank of Treasury and placed at the disposal of the Secretary a permanent advance of Rs. 750 (rupees seven hundred and fifty) to be recouped as required, and in any case at the end of each month to meet petty expenditure of the office of the Board.(7)The Secretary shall have powers to sanction expenditure of a miscellaneous or contingent nature up to an amount not exceeding [Rs. 10,000 (Rupees Ten thousand) in each case.] [Substituted vide O.G. No. 9 dated 28.2.2003.](8)All monetary transactions shall be entered in case book as soon as they occur and attested by the Secretary or any other officer, authorised by the President in token of check. The cash book shall be closed daily and completely checked by the Secretary or the officer authorised by him in this behalf. At the end of each month the Secretary or the officer so authorised shall verify the cash book and the cash in hand and record a signed and dated certificate to that effect, as also a reconciliation certificate with the balance in Bank or Treasury.(9)All payments by the Board shall be made on bills or other documents duly prepared and passed by the Secretary or other officer authorised in this behalf. The paid vouchers shall be stamped "paid" or so cancelled that they cannot be used a second time. They shall, then, be kept serially numbered and produced at the time of audit.
