Section 11 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
11. Gram Fund. [Section 39.]
(1)The Gram Fund shall be operated upon by the Sarpanch and in his absence by [-] [The words 'Up-Sarpanch or' omitted vide Haryana Government Notification No. G.S.R. 55/H.A. 11/94/S. 209/2000, dated 21.8.2000.] any other panch specifically authorised by the Gram Panchayat for this purpose. No amount of the Gram Fund shall be withdrawn from the Bank or the Post Office by the Sarpanch [-] [The words 'Up-Sarpanch' omitted vide Haryana Government Notification No. G.S.R. 55/H.A. 11/94/S. 209/2000, dated 21.8.2000.] or any panch, as the case may be, without the express permission of the Gram Panchayat accorded in a resolution passed for the purpose:Provided that in case of emergency, the Sarpanch may spend upto [Rs. 1000] [Substituted for 'Rs.500' vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] from the cash in hand or by withdrawing the required amount from Post Office or Bank even without a resolution by the Gram Panchayat. Once such an expenditure has been incurred no further withdrawal or expenditure shall be allowed till the said expenditure is got approved from the Gram Panchayat.(2)Entries in the cash book shall be made simultaneously with each item of income and expenditure and for each item of income a separate receipt in [Form IV of the Haryana Panchayati Raj Rules, 1995] [Substituted for 'Form XVI' vide Haryana Government Notification No. S.O. 18/H.A.11/1994/S. 209/2002, dated 20.2.2002.] shall be issued. For each item of expenditure, a receipt shall be obtained and maintained in the appropriate register or file.(3)All moneys received on behalf of the Gram Panchayat shall be deposited in the Post Office or a bank approved by Government :Provided that a sum not exceeding Rs. [[25000] [Substituted vide Haryana Notification No. SO150/HA11/94/s209/99 dated 18-6-1999 for '2000'.]] may be [Provided further that the sarpanch shall be liable to pay interest at the rate of 21 percentum per year on the sum kept by him as cash in hand beyond the prescribed limit.] [Provisio added vide Haryana Notification No. SO150/HA11/94/s209/99 dated 18-6-1999.]
