Section 35 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
35. Procedure for claims against the village panchayat hind.
(1)Every person having any claim against the village panchayat fund shall present a bill in village panchayat office.(2)Wherever possible, printed forms shall be used in preparing bills.(3)Where a claimant presents a bill in a form different from the form provided for the purpose, a separate bill in the proper form shall be prepared by the officer incurring the expenditure and the claimant's bill shall be attached thereto as a sub-voucher.(4)Every bill shall be presented to the executive authority of the village panchayat who shall enter it in the register of bills and then check and examine the bills as regards its admissibility with reference to sanction or other documents, the propriety of the claim and the arithmetical accuracy. If, on such check and examination, the bill is found to be correct, the executive authority shall pass the bill.(5)In respect of any scheme or fund, where the bill is to be scrutinised and passed by a person authorised by Government, the executive authority shall send such bill to the authorised person, who shall thoroughly scrutinise the bill as aforesaid and if the bill is found to be correct and in order, pass and send it back to the executive authority within three days for drawing the cheque for the amount passed by the notified person.
