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State of Tamilnadu - Section

Section 32 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

32. Payments by cheque.

(1)Payments shall be made only by crossed account payee cheques drawn in favour of the parties as per the procedure laid down by Government, from time to time. The executive authority may draw amounts in self-cheque only in respect of the following payments: -
(1)Salaries to the village panchayat staff;
(2)Travelling allowance payable to the executive authority, members and staff of the village panchayat;
(3)Petty office contingent expenditure; and
(4)Advances to the staff for festival.