(3)Subject to such general control as the Village Panchayat may exercise, from time to time, all cheques for payment from Village Panchayat Fund [***] [The words 'or other funds constituted under Sub-section (2)' were omitted by Tamil Nadu Panchayats (Sixth Amendment) Act, 2007 (Tamil Nadu Act 25 of 2007) w.e.f. 8th June 2007.]President and another member authorised by the Village Panchayat at a meeting in this behalf. [***] [Pugazhendran, President, Brammapuram Village Panchayat v. B.G. Balu, AIR 2005 Madras 370.] shall be signed jointly by the President and Vice-President and in the absence of the President or Vice-President, as the case may be, by the Vice-President or the President and another member authorised by the Village Panchayat at a meeting in this behalf.
