Section 23(7) in The Rajasthan Charitable Endowments Rules, 1961
(7)The bill or voucher for money required to be paid from the trust fund shall be submitted to the secretary and, if the claim be valid, the authority good, the signature true and in order, he shall make an order for payment at the foot of the bill or voucher after obtaining the sanction of the president or committee, if required, and sign it. The contingent expenditure shall be drawn on a bill in Form No. 15A (see Appendix). Upon this, the money passed for payment shall be withdrawn from the Saving Bank and paid to the claimant on his furnishing a proper receipt for the amount paid. The paid bills or vouchers together with payee's receipts shall be filled and preserved for audit.
