Section 31(1) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
(1)If a cheque drawn is reported as lost the Block Development Officer shall send an intimation [by registered post with AD] to the bank concerned to that effect and advice the Bank to stop payment if the cheque alleged to have been lost is presented thereafter and such intimation shall be sent within a day or two from the date on which information regarding loss of cheque comes to knowledge of Block Development Officer and acknowledgment regarding receipt of intimation is to be obtained from the Bank. A written confirmation about the bank having recorded the 'stop order' shall also be obtained from it. In cases where the currency of the cheque alleged to have been lost has already expired at the time when the request for recording 'stop order' by the bank is made, no acknowledgement of the 'stop order' by the Bank other than Postal acknowledgement due is necessary. At the same time the Block Development Officer shall intimate the Treasury Officer concerned and obtain from him a certificate in the following form."Certified that cheque No dated for Rs reported by the Block Development Officer to have been drawn on this treasury in favour of have not been paid and shall not be paid if presented thereafter".
