Section 16 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
16.
(1)Every bill or other claim for payment shall be presented to the Block Development Officer who shall verify the same and if satisfied that such bill or other claim is in order he shall endorse on them a payment order which shall, be on the following line, namely :Pay Rs.............(in words) (Rupees.............................) only :Provided that the payment order shall be signed by the Block Development Officer where the amount does not exceed rupees [two lakhs] [Substituted vide O.G.E. No. 1872 dated 6.10.2007.] and by both the Block Development Officer and the Chairman of the Samiti (in the absence of the Chairman, by the Vice-Chairperson of the Samiti), where the amount is in excess of the said amount :Provided farther that the Block Development Officer or the Chairman, as the case may be, shall sign the payment order within seven days of receipt of the bill.(2)Where the Collector is satisfied that countersignature by the Chairman in any case or group of cases has been unnecessarily delayed, he may direct the Block Development Officer to get the bill/bills signed by the Project Director, DRDA/Sub-Collector and pass the bill or claim for payment irrespective of the amount involved.
