- Save as otherwise provided in this Act, no payment shall be made from the bank account referred to in section 86 out of the Municipal Fund, except on cheque signed by, -(a)In the case of Municipal Council, -(i)The Chairperson or if so authorised by the Chairperson, the Deputy Chairperson or an elected member, as the case may be; and(ii)The Executive Officer; and(b)In the case of Town Council -(i)Chairperson, or if so authorised by the Chairperson, the Deputy Chairperson or an elected member, as the case may be, and(iii)The Executive Officer.
