Section 211(1) in Rajasthan Panchayati Raj Rules, 1996
(1)Money shall be drawn only through cheques. Payment to third parties for the amount exceeding Rs. 1,000/- shall also be made through [account payee] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).] cheques. Parties may obtain payment direct from bank/Treasury/Sub-treasury. A reference to cheque number and date will invariably be given on the concerned bill so that no double payment of the same bill may be made.
