Section 59 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
59. Pay order.
(1)No payment shall be made for any voucher either in cash or by means of cheque etc. unless it bears a pay order signed or initialled and dated in ink by the Executive Officer or the Chief Executive Officer, as the case may be, specifying the amount payable both in the words and figures.(2)If the payment is required to be made in cash from departmental Chest, the payment order shall be recorded as under:-"Pay by cash out of chestRs.................. ..(Rupees........... ..........................only.)"and tor payments by means of cheque, the pay order shall run as under:-"Pay by ChequeRs ...................(Rupees......................................only.)"(3)The Officer making a pay order shall be responsible to see that the claim is valid in ail respects.
