Section 31(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(2)All moneys received at the office of the Panchayat Samiti or the Zila Parishad, as the case may be, be remitted into the Bank or the Treasury to the credit of their respective Funds promptly through voucher as prescribed by the Bank or Treasury Challan in Form FBA- 3, duly signed by the Executive Officer or the Chief Executive Officer, as the case may be, as the accumulation of cash in the Panchayat Samiti or Zila Parishad chest beyond the prescribed limit is prohibited. An entry of such remittance shall also be made in the Cash. Book under his initial. The Bank or Treasury' Office shall retain one part of the Voucher or Chailan and shall return the other to the person making payment. A part of the Voucher or Challan received back duly receipted by the Bank or the Treasury Office, shall be filed by the Executive Officer or the Chief Executive Officer, as the case may be, as a Voucher in support of the remittance.
