Section 134 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
134. How district fund shall be drawn against.
(1)Subject to the provisions of sections 258, 259, 260 and 268 no payment shall be made from the Government treasury or by a bank or co-operative society out of district fund except upon a cheque or letter of credit signed by [the Chief Executive Officer] [These words were substituted for the words 'any officer holding office under the Zilla Parishad duly authorised in that behalf by the Zilla Parishad' by Maharashtra 35 of 1963, Section 56] [or any officer specifically authorised by him in this behalf] [ These words were added by Maharashtra 21 of 1968, Section 12(a).].(2)Payment of any sum in excess of [one thousand rupees] [These words were substituted for the words 'two hundred rupees', by Maharashtra 21 of 1968, Section 12(b).] shall be made by means of a cheque or letter of credit signed as aforesaid, and not in any other way.
