Section 35(5) in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
(5)In respect of any scheme or fund, where the bill is to be scrutinised and passed by a person authorised by Government, the executive authority shall send such bill to the authorised person, who shall thoroughly scrutinise the bill as aforesaid and if the bill is found to be correct and in order, pass and send it back to the executive authority within three days for drawing the cheque for the amount passed by the notified person.
