Section 10 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
10. Financial management.
(1)Any money received on behalf of the Committee shall be acknowledged by a receipt signed by the Secretary or any other person authorized by the Committee in this behalf. All amounts received shall be credited into the account of the Committee as provided in sub-section (2) of section 10 of the Act on the next working day of the bank.(2)Every expenditure of Rs. 2,000 and above shall be made by cheque.(3)Every bill presented for payment shall be examined by the Secretary and on his being satisfied that the claim is admissible, and the payment is duly authorised, he shall pay the amount after obtaining a receipt. The entry in the account book shall be made for all the payment either by cash or by cheque.(4)The Secretary shall maintain an acquittance register. The disbursement of any amount shall be made in the presence of the Secretary, who shall attest the payment in the acquittance register. The Secretary shall submit to the Committee the acquittance roll along with the salary cheque of the staff of the Committee on the last working day of the month.(5)All moneys received and spent shall immediately be brought to account in a day book and ledger. The Cash Book shall be balanced at the close of every month and signed by the Secretary.
