Section 22 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
22. All moneys to be brought to account.
(1)All money transactions to which any officer or employee of the Council in his official capacity is a party shall, without any reservation, be brought to account. All moneys received by the Council shall be lodged in the nearest Government treasury, or with the sanction of the Government in a bank.(2)The Commissioner or any person authorized by him in this behalf shall draw any money required for disbursement from the treasury or bank through cheques. No money received on behalf of the Council shall be utilized for its expenditure without first being brought into account and remitted into the treasury or bank.
