Section 33(4) in Tamil Nadu Elementary Education Act, 1920
(4)so far as the funds to credit permit, the treasury or bank shall pay, -(a)all orders or cheques signed in accordance with sub-section (3);(b)all expenses incurred by the State Government on behalf of the municipal council provided that municipal council has given previous authority in writing to the bank or treasury to debit such expenses to the fund without the issue of any order or cheque.The Education Tax and Government Contribution
