Section 99(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)The amount from the Gram Panchayat Fund shall be withdrawn, only under the joint signatures of the Secretary or the Panchayat Sahayak of Gram Panchayatan Pradhan, if there is casual vacancy in the office of the Pradhan, under the joint signatures of the Secretary or the Panchayat Sahayak of Gram Panchayat and the Up-Pradhan and, if there are casual vacancies simultaneously in the offices of both the Pradhan and the Up-Pradhan, under the joint signatures of the Secretary or the Panchayat Sahayak of Gram Panchayat and any member of the Gram Panchayat authorised by the Gram Panchayat in this behalf:Provided that the Panchayat Sahayak shall not withdraw the amount from the Gram Panchayat fund as joint signatory unless authorized by the Director for this purpose:Provided further that in a particular Gram Panchayat, the Panchayat Sahayak shall withdraw the amount from the Gram Panchayat Fund as joint signatory only in case there is no Panchayat Secretary posted in that Panchayat.
