(3)No cheque on behalf of the Market Committee shall be drawn except on a bill which has been examined and passed by the Chairman, or on the issue or recoupment of permanent advance, if any, and the Chairman shall not pass any bill for payment without the previous sanction of the Market Committee, except,-(i)bill for payment of salary and allowances of members of the service and of officers and servants of the Market Committee;(ii)bill for payment of works and repairs which have been duly sanctioned by the Market Committee;(iii)bill for meeting urgent expenditure for which there is budget provisions or which does not exceed Rupees Five Hundred :Provided that in the absence of the Chairman, the bills for payment may be passed and signed by the Vice-Chairman :Provided further that the Secretary of the Market Committee may pass and sign bills for payment up to the extent authorised by the Committee under sub-rule (1).
