(1)A sum due to the Committee shall be paid at its office during hours as may be fixed by the Market Committee and shall be received by a person appointed for the purpose who shall sign and issue receipts thereof :[Provided that receipts for amount exceeding Rupees One Hundred shall be countersigned by the Secretary or another employee authorised by him not lower in rank to that of Mandi Supervisor-cum-Fee Collector] [Substituted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.] :Provided further that the counter signature shall not be necessary in cases where the amount is received through Account Payee Cheques.(2)An employee of the Committee appointed to receive or handle money on behalf of the Committee shall, before entering on his duties, furnish a cash security of Rs. 500 or personal security equal to four times the amount which he is expected to handle within a week. The Chairman shall be the final authority to determine the amount which a servant is expected to handle within a week, on behalf of the Committee :Provided that this clause shall not apply to a person who has been appointed in stop gap arrangement from within the office.
