Section 80 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
80. Refund of deposits.
- Refund of deposits through Bank instrument should be made on voucher in Form FBA-32 They shall be passed for payment only when the Executive Officer or the Chief Executive Officer, as the ease may be has satisfied himself by a reference to the original entry in the Deposit Register that the deposit is actually outstanding which fact should also be certified by the Senior Assistant (Accountant) on the voucher
