Section 64(5) in Rajasthan Panchayati Raj Act, 1994
(5)Subject to such general control as the Panchayat Samiti or Zila Parishad may exercise from time to time all order and cheques for payments from the Panchayat Samiti or Zila Parishad Funds, shall be signed by the Vikas Adhikari or Chief Executive Officer respectively and in his absence by an officer authorised by the Panchayat Samiti of Zila ParishadProvided that all such order and cheques of Panchayat or Zila Parishad for an amount exceeding Rs. 20,000. - shall be countersigned by the Pradhan or Pramukh as the case may be and, in the case of a Panchayat all withdrawals will be with joint signatures of Sarpanch and Secretary.
