Section 7 in The Rajasthan Municipalities Accounts Rules, 1963
7. [ Cheques to be signed by the Chairman and Executive Officer. [Substituted by Notification dated 10-1-1964.]
- Money shall not be paid from the Municipal Fund except as provided in rule 73. All cheques shall be signed by the Chairman or the Administrator, as the case may be, and the Executive Officer:][Provided that all such cheques to the limit of amount for which the Executive Officer is authorised to incur expenditure under the provisions of the Rajasthan Municipalities (purchase of Material and Contract) Rules, 1974, shall be signed by him alone.] [Added by Notification dated 21-9-1983.]
