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State of West Bengal - Section

Section 31 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

31. Payments

.— (1) All payments except payments for petty expenses shall as far as possible be made by cheques drawn on behalf of the market committee and receipts for all payments shall be obtained from the payees.
(2)No cheque on behalf of the market committee shall be drawn and no payment made except on the basis of a payment voucher examined and passed by the Secretary and Chairman and all payment voucher shall be numbered in one running serial for the market year and filed together with the relevant bill, challan, cash memo, muster roll etc. as the case may be.
(3)The Secretary and the Chairman shall not pass any payment voucher unless the expenditure proposed therein has received the previous sanction of the market committee :Provided that no such previous sanction shall be necessary for payment of—
(a)salaries and allowances of the sanctioned establishment of the market committee,
(b)works and repairs sanctioned by the competent authority,
(c)essential expenses in pursuance of orders of the State Government or of a Court of law,
(d)urgent expenditure for which there is budget provision and which does not exceed Rs. 250.
(4)Subject to the provisions of sub-rule (3), no payment shall be made out of the market committee fund on any item not provided for in the apprOved budget of the market committee or in excess of the amount so provided or for any purpose not directly connected with the affairs of the market committee.
(5)All items of equipments, furniture, stationery articles, books and periodicals etc. purchased out of the market committee fund shall be used exclusively for the work of the market committee and the Secretary shall be responsible for the proper custody, utilisation and accounting of all such items.
(6)Where a grant or subsidy or loan or advance has been received by the market committee for a specific purpose no part of it shall be diverted either temporarily or permanently to any other purpose without the previous sanction of the State Government.