Section 66(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)All amounts from the Panchayat Fund shall be drawn under,-(i)[ the joint signature of the Sarpanch and Secretary or any other officer/employee, who has been authorized by the Chief Executive Officer, Janpad Panchayat, in case of a Gram Panchayat;] [Substituted by C.G. Act No. 15 of 2015, dated 20.4.2015.](ii)the signature of the Chief Executive Officer or any other officer authorized by Chief Executive Officer, in the case of a Janpad Panchayat or Zila Panchayat, as the case may be :Provided that in the case of a Janpad or Zila Panchayat all amounts shall be drawn only in accordance with the Annual Budget, Detailed Action Plan setting out purposes and with the prior approval of the General Administration Committee of the Janpad Panchayat or Zila Panchayat, as the case may be:Provided further that information regarding all receipts into and drawals from the Panchayat Fund shall be placed before the Panchayat in its next meeting. .....
