Section 61(6) in The Rajasthan Municipalities Accounts Rules, 1963
(6)Pay and allowances of a Municipal servant may, when he is unable to present himself in person to receive payment, be paid to banker or agent duly authorised by him to receive the money and give legal quittance, provided that the banker or the agent holds a legally valid power of attorney to act in his behalf. In the absence of such a [lower of attorney, the Municipal servant desiring to receive payment through a banker or agent must furnish the letter with a legal quittance for the money claimed, signed by himself, which will have to be surrendered to the disbursing officer with a letter of authority for payment to be made. The banker or the agent must also furnish a formal receipt (which need not be stamped) to show that the money has been actually received by him.
