Section 30 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
30. Drawing of money from fund. [Section 289.]
(1)All payments up to and for Rs. 500 shall be in cash.(2)Payment over Rs. 500 should invariably be made by means of cheques and reference to cheque number and date should be quoted on the bill concerned so as to avoid its double payment. All the cheques payable to third parties will be made over to them for obtaining payment from the treasury:Provided that payment of pay and allowances to Panchayat Samiti or Zila Parishad staff and members may be made in cash irrespect of the amount.(3)Whenever money is required to replenish the cash chest it should be drawn from the account of the fund by means of a cheque in favour of itself.
