Section 134(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Subject to the provisions of sections 258, 259, 260 and 268 no payment shall be made from the Government treasury or by a bank or co-operative society out of district fund except upon a cheque or letter of credit signed by [the Chief Executive Officer] [These words were substituted for the words 'any officer holding office under the Zilla Parishad duly authorised in that behalf by the Zilla Parishad' by Maharashtra 35 of 1963, Section 56] [or any officer specifically authorised by him in this behalf] [ These words were added by Maharashtra 21 of 1968, Section 12(a).].
