Section 19 in Account Rules for Lodging House Funds
19.
Every cheque shall be drawn in English in favour of the persons to whom the money is actually due. Payment shall not be made to any other person except on production of a written authority from the creditor to receive it on his behalf. This Rule does not apply to cheques issued (a) for a sum of money distributable as pay or wages among a number of Lodging House Fund employees or (b) for recouping the payment advance, or (c) for a sum of money due to a person residing outside the district where the treasury is situated. In such cases the cheque shall be drawn in favour of the President or the Secretary or the person administering the fund who will in case (c) cash the cheque himself and forward the sum as amended in Government Notification No. 1651-L.S.-G., dated the 5th April, 1951.
