Section 101(1) in The Delhi Municipal Corporation Act, 1957
(1)Save as otherwise provided in this Act no payment shall be made by the State Bank of India out of the Municipal Fund except on a cheque signed by both(a)the Chief Accountant or an officer subordinate to him authorised by the Standing Committee in this behalf; and(b)[ the Commissioner or a Deputy Commissioner or an officer subordinate to the Commissioner authorised by the Standing Committee in this behalf.] [Substituted by Act 67 of 1993, section 74, for "clause (b)" (w.e.f. 1-10-1993)]
