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State of Punjab - Section

Section 33 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

33. Receipt of money by book transfer.

(1)Grants-in-aid required to be and paid by various departments of the Government on account of the execution of various schemes or otherwise, shall be paid into the Fund by the Treasury Officer concerned by transfer credit per contra debit to the Major Head concerned in accordance with the accounting procedure and the entry of the amounts so credited into Fund shall appear in the Pass Book on the basis of which the necessary entry shall be made on the receipt side of the Cash Book.
(2)When payment is received by means of a banking instrument i.e. cheque, pay order and demand draft etc. drawn on the Treasury, the instrument shall be endorsed by the Executive Officer of the Panchayat Samiti or the Chief Executive Officer Zila Parishad, as the case may be, in whose favour it is drawn with the words" Received payment by transfer credit" to the Panchayat Samiti or Zila Parishad, as the case may be,