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State of Madhya Pradesh - Section

Section 17 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

17. Vouchers.

- Vouchers for payment shall be in such forms as may be prescribed by the Director and care shall always be taken to keep a sufficient stock of these forms in hand. In the case of miscellaneous purchases, the payment shall be made on the supplier's bills. When such payments are made from the cash balance (permanent advance), the supplier's bills shall be attached to the recoupment bill as sub-vouchers. If they are in an Indian language an English abstract of them shall always be inserted in them under, the initial of the Secretary or the Drawing Officer of the Market Committee. When petty payments are made from the cash balance (permanent advance) and no separate receipts can be obtained, a memorandum shall be drawn showing the nature, an amount of expenditure and this shall be passed by the Secretary or the Drawing . Officer. After payment is made this shall be treated as sub-vouchers for the payment. Vouchers passed for payment by an officer subordinate to the Secretary shall, as soon as possible and not later than the end of the month in which payment is made, be submitted to the Secretary who shall scrutinise them and countersign them if they are in order in all particulars.