Section 29 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
29. Issue of receipts.
- Receipts in the form laid down by the Government shall be given for all moneys received in the village panchayat office from the public except in the case of the receipts acknowledged in the taxes and miscellaneous item collection register. Such receipts shall be signed by the executive authority or by official of village panchayat authorised by him.
