Section 55 in Tamil Nadu District Municipalities Act, 1920
55.
(1)[All orders or cheques against the municipal fund shall be signed by the [executive authority] [This sentence was substituted for the original first two sentence by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)], or by some person duly authorised in this behalf by him]. The treasury or bank in which the fund is lodged shall, so far as the funds to the credit of the council admit, pay all orders or cheques against the fund which are so signed.(2)If the council shall have given previous authority in writing, such treasury or bank may, at once, pay out of the municipal fund without such order or cheque any expense which the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] [have incurred] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] on behalf of the council.Audit, Surcharge and Disallowance
