Section 33(4) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(4)The Panchayat Samiti or Zila Parishad will not be permitted to retain any additional money by way of permanent advance.[34. Dealing with Cash [Section 209] - Cash shall be obtained and remitted into the treasury by an employee of some length of service and proved trustworthiness not below the rank of Group C.] [Substituted vide Haryana Government Notification No. G.S.R. 7/11/1994/S. 209/2002, dated 15.4.2002.]
