Section 77(9) in The Rajasthan Municipalities Accounts Rules, 1963
(9)When the Executive Officer authorises to draw cheques against the Municipal fund lodged in the treasury, makes over charge of his office either temporarily or permanently, he shall send a specimen of the signatures of the relieving officer together with a certificate in the form given below to the treasury :-......................Signature and designation of the relieving officer.I certify that above is the signature of the officer to whom 1 have made over charge of my office with effect from the forenoon/afternoon of (date) day of month, 19..........................Signature and designation of the officer making over charge with date.
