Section 213 in Rajasthan Panchayati Raj Rules, 1996
213. Power of Vikas Adhikari in the absence of Secretary.
- In case of Panchayat, all moneys shall be drawn with the joint signature of Sarpanch and Secretary as per provisions of Sub-Section (5) of Section 64 of the Act, in case of absence or illness or leave of Secretary, Vikas Adhikari of the Panchayat Samiti in whose jurisdiction such Panchayat falls, sign cheque or that Panchayat alongwith Sarpanch to facilitate immediate and urgent payments.
