Section 45 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
45. Drawal of pay of officers.
- The pay of an officer or servant lent by the Government to a village panchayat or transferred to it from any other local body shall be drawn only after the receipt,of the last pay certificate which shall be in such form as may be laid down by the Government, from time to time, granted by the head of his former office. Such certificate shall be attached to the first pay bill drawn after such loan or transfer.
