Section 85(6) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(6)All withdrawals shall be made by cheques or requisitions, as the case may be, signed by the secretary-cum-treasurer, and in the case of amounts, exceeding rupees one thousand, they shall be duly signed by the secretary-cum-treasurer and a member of the Board of Management of the State Advisory Board, to be nominated by the State Advisory Board.
