Section 61 in The Punjab Town Improvement Trust Rules, 1939
61.
(1)The bill or other voucher presented as a claim for money shall be received and examined by the officer appointed under rule 53, and if the claim be admissible, the authority good and the signature true and in order, he shall make an order for payment at the foot of the voucher and sign it. The officer making a payment order is personally responsible that the voucher is complete and affords sufficient information as to the nature of the payment being made.Note. - The officer should also be required to satisfy himself that the payee actually receives the sum passed.(2)After the order to pay has been entered on the voucher and passed a cheque shall be drawn up in the name of the actual payee, and an entry shall be made in the general cash book, the voucher shall then be stamped "Paid by cheque No. --------------, dated ---------------," and filed for purpose of audit, and the payee's receipt when received attached to it.Note. - See also rules 5 and 66.
