Section 25 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
25. Custody of fund. [Sections 99 and 145.]
(1)The Samiti fund and the Zila Parishad fund kept under sections 99 and 145 shall be of the nature of a local funds deposit account under the head "8448 - Deposit of Local Funds - 109 - Panchayat Bodies Funds under K - deposits and advances (B) - Deposit not bearing interest - Panchayat Samiti and Zila Parishad Fund".(2)The fund of Panchayat Samiti and Zila Parishad shall be kept at the treasury as a purely banking account, money being paid into and drawn out of it without specification of the nature of the receipt of expenditure. Withdrawal will be made only by means of cheques signed by the Executive Officer or the Chief Executive Officer, as the case may be, only when it is required for immediate disbursement on an item of expenditure of Panchayat Samiti and Zila Parishad, as the case may be.
