Section 101 in The Delhi Municipal Corporation Act, 1957
101. Operation of the Accounts.
(1)Save as otherwise provided in this Act no payment shall be made by the State Bank of India out of the Municipal Fund except on a cheque signed by both(a)the Chief Accountant or an officer subordinate to him authorised by the Standing Committee in this behalf; and(b)[ the Commissioner or a Deputy Commissioner or an officer subordinate to the Commissioner authorised by the Standing Committee in this behalf.] [Substituted by Act 67 of 1993, section 74, for "clause (b)" (w.e.f. 1-10-1993)](2)Payment of any sum due by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in excess of one hundred rupees shall be made by means of a cheque signed in accordance with sub-section (1) and not in any other way.(3)Payments not covered by sub-section (2) may be made in cash.
