Section 57(3) in The Maharashtra Village Panchayats Act, 1959
(3)[ [The Secretary and the Sarpanch shall be jointly responsible for the safe custody of the village fund, the Village Water Supply Fund and other moneys received on behalf of the panchayat, from time to time, and shall jointly operate them for the following purposes] [Sub-sections (3) and (4) were added by Maharashtra 4 of 1981, Section 3.] namely:-(a)authorisation of payments, issue of cheques and refunds in compliance with the provisions of this Act and the rules made thereunder or the resolutions duly passed by the panchayat;(b)receive all sums of money on behalf of the panchayat in response to notices, bills, appeals and other processes issued by the panchayat;(c)issue of receipts in the prescribed manner for all sums of money received on behalf of the panchayat and crediting them in the relevant fund;(d)hold cash imprest on hand, of not more [than one hundred and fifty] [These words were substituted for the letters and figures 'than Rs 50' by Maharashtra 1 of 1998 Section 2(a).] at a time, for contingent purpose of the panchayat;(e)incur contingent expenditure [upto one hundred rupees] [These words were substituted for the words 'upto ten rupees' by Maharashtra 1 of 1998 Section 2(b).] at any one on occasion;(f)for performing such other duties and exercising such other power in regard to the funds as may be prescribed.
