Section 171(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Subject to the provisions of section 678 no payment shall be made by the Bank aforesaid out of the municipal fund except on a cheque signed by two persons in the manner specified below, namely-(a)[ by either the Commissioner, Additional Commissioner, Deputy Commissioner, Accounts Officer-cum-Financial Advisor or any other officer authorised by the Government;] [Substituted by Act No.3 of 1994.](b)by either the Examiner of Accounts or in his absence by the Officer immediately subordinate to him.
