Section 82 in The Orissa Development Authorities Rules, 1983
82. Signature on cheques.
(1)All cheques in respect of moneys payable by the Authority shall be signed by the Finance Member or such officer of the Authority as the Authority may authorise in this behalf.(2)Before the Finance Member or the officer authorised for the purpose signs a cheque on behalf of the Authority he shall satisfy himself that the sums for which such cheque is issued is either required for the purpose of work specifically sanctioned by the Authority or is an item of payment specified in Sub-rule (3) of Rule 79.
