Section 56 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
56. Pay order. [Section 209.]
(1)No payment shall be made for any voucher either in cash or by means of cheque unless it bears a pay order signed or initialled specifying the amount payable both in words and figures.(2)If the payment is required to be made in cash from departmental chest the payment order shall be recorded as under :-"Pay by cash out of Chest Rs. ___________ (Rupees________________)" And for payment by Cheque the pay order shall run as under :"Pay by cheque Rs _______(Rupees _________________________ only)".(3)The Officer making a pay order shall be responsible to see that the claim is valid in all respects.
