Section 8 in The M.P. Gram Panchayats (Accounts) Rules, 1999
8. Receipt of money.
- A receipt in Form GP-1 shall be given for all the money (whether in cash or by cheque/DD or other money instrument) received by the Gram Panchayat. However, no receipt need be issued for the money directly transferred to the Gram Panchayat Bank Accounts, the receipt shall be signed by the Secretary and Sarpanch.
