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State of Madhya Pradesh - Section

Section 40 in The M.P. Zila Panchayats (Accounts) Rules, 1999

40. Sanction for Payments.

- The proposal for sanction and payment of all the expenditure and claims shall be prepared and made in Form ZP-12. It should contain clear particulars of the proposed payment and all other relevant informations. The voucher must also indicate the title of the Account(s) to which the proposed payment is to be debited. No payment shall be made without sanction of the competent authority. All payments exceeding Rs. 2500/- must be made through an account payee cheque only.