Section 38 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
38. Opening of account with the State Bank/otherwise as directed by the State Government.
(1)Account shall be opened with the State Bank of India or otherwise as directed by the State Government in the name of the Board and such account shall be operated by cheque or payment orders signed by the Member-Secretary.(2)Cheques drawn in favour of the Board shall be endorsed by Member-Secretary.(3)The Member-Secretary shall receive all money paid to the Board. He may at any time retain in his hand a sum not exceeding one thousand rupees to meet the current expenditure or urgent nature.
