Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(9) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(9)Subject to the Instructions issued by the Government from time to time, reconciliation of Cash book of the Panchayat Samiti or Zila Parishad, as the case may be, shall be reconciled with the Bank by 15th day of every month. Copy of the reconciliation statement accompanied with the cash balance certificate duly authenticated by the bank authorities, shall be submitted to the Zila Parishad in case of Panchayat Samiti and to the Director in case of Zila Parishad, as the case may be.