363. Primary Education Fund where to be lodged and how to be drawn upon.
(1)The Primary Education Fund constituted under preceding section shall be lodged in such Bank or Government Treasury as the State Government may direct.(2)All expenses incurred on Primary Education by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned shall be paid out of the Fund.(3)All orders or cheques upon the Fund shall be signed by the Executive officer of the Municipality and countersigned by the Chairperson or the Vice-Chairperson or in the absence of both the Chairperson or Vice-Chairperson [by a member of the Finance Committee.] [First Substituted vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and further substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.](4)So far as the Fund to the credit permits, the Treasury or Bank shall pay -(a)all orders or cheques signed in accordance with Sub-section (3);(b)all expenses incurred by the State Government on behalf of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] provided that the Municipality has given previous authority in writing to the Bank or Treasury to debit such expense to the Fund without the issues of any order or cheque.
