Section 91(2) in The Manipur Panchayati Raj Act, 1994
(2)Save as otherwise expressly provided in sub-section (1), in respect of all other matters relating to withdrawal of funds, form of bills, incurring of expenditure maintenance of accounts, rendering of accounts and such other matters, the rules, of implementation as applicable to Departments of the Government shall mutatis mutandis apply in case of a Gram Panchayat and Zilla Parishad.
