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State of Odisha - Section

Section 94 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

94. Repeal and savings.

- The Orissa Zilla Parishad and Panchayat Samiti Accounting Procedure Rules, 1961, are hereby repealed :Provided that notwithstanding such repeal anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under corresponding provisions of these rules.Form No. I[See Rule 5(4)](To be printed on half foolscap breadthwise)Register of Grants Received and Drawn
Sl. No. Date Particulars Amount of Grant/ allotment Particulars of drawals Remarks
Date Amount
(1) (2) (3) (4) (5) (6) (7)
             
Form No. II Form No. II
[SeeRule 6(2)] [SeeRule 6(2)]
(To be printed onone-fourth fullscap lengthwise) (To be printed onone-fourth fullscap lengthwise)
Miscellaneous Receipt Miscellaneous Receipt
...................Samiti/Parishad No..........dated............Receivedfrom................ on account of.............Rupees....................(in words) Rs. ...................Samiti/Parishad No..........dated............Receivedfrom................ on account of.............Rupees....................(in words) Rs.
Block DevelopmentOfficer Block DevelopmentOfficer
Form No. III[See Rule 6 (3)](To be printed on one-fourth fullscap long size)Receipt towards acknowledgment oftaxes, fees etc.(First copy is to be issued to the payer andcarbon copy is to be retained in the Office).