Section 8 in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005
8. Receipt of the sums and withdrawals.
(1)Each Mohalla Samiti shall have Bank Account which shall be opened in such Bank as may be earmarked by the Municipality.(2)Whichever sums received to the Mohalla Samiti under Rule 7 shall immediately be deposited in the Bank Account opened under sub-rule (1).(3)The amount shall be withdrawn from the Bank Account through cheque under the joint signatures of the President and Secretary of the Mohalla Samiti after the approval of Mohalla Samiti.(4)An account book shall be maintained for the purpose of income and expenditure and the accounts shall be audited by such institution which may be determined by the Municipality.
