119. Duty of Chairman and others before signing cheque. -
Before the Chairman [or the Secretary to the Board or the Financial Adviser and Chief Accounts Officer of the Board or the Personnel Officer of the Board] [Words substituted by W. B. Act 42 of 1983.] signs a cheque under section 118, he must satisfy himself that the sum for which such cheque is drawn either is required for a purpose or work specifically sanctioned by the Board or is an item of one of he excepted descriptions specified in section 114, sub-section (3).Accounts
