Section 23 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
23. Drawl of funds.
(1)The Chief Executive Officer shall keep watch over expenditure and accord sanction to the payments within the grants sanctioned and not by exceeding the powers delegated to him by the Trust.(2)The Chief Executive Officer shall be assisted by officers authorised under the financial regulations made in this behalf by the Trust.(3)The funds shall be drawn from the Bank by cheque to meet the expenditure.(4)The Cheque Books shall remain in the personal custody of the Chief Executive Officer or any other officer as may be authorised by the Chief Executive Officer on his behalf.(5)The Chief Executive Officer shall be assisted in respect of receipts and expenditure by the Accounts Officer or Accountant, who shall maintain pro forma accounts and submit all claims in respect of pay and allowances, travelling allowances and contingent bills in the specified forms and shall be countersigned by the Chief Executive Officer or by the officer authorised in this behalf before those are passed for payment by means of demand drafts or cheques or cash, as the case may be.(6)The Accounts Officer or Accountant shall apply a check of a nature of a pre-audit to all payments from the funds of the Trust.
