Section 37 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
37. Departmental Cash Chest.
(1)All cash in the Departmental Cash Chest of the Panchayat Samiti or the Zila Parishad shall he kept in the strong iron Chest under double lock system. All the keys of the same lock shall not be kept in one person's custody The key of one lock shall be kept apart from the keys of other lock and that too, in different person's custody. The Chest shall never be opened unless both the custodians of the keys are present.(2)Key of one of the locks shall be kept by the Executive Officer or the Chief Executive Officer, as the case may be, and of the other by the Cashier.(3)The Panchayat Samiti or the Zila Parishad, as the case may be, may allow the accumulation of cash in the departmental Cash Chest up to a maximum limit of rupees ten thousand at any time But this limit shall, however, be subject to increase or decrease with the prior approval of the Government in accordance with the circumstances prevailing in various Panchayat Samitis or Zila Parishads,(4)The Panchayat Samiti or the Zila Parishad shall not be permitted to retain any additional money by way of permanent advance.(5)The Chest Book Register shall be maintained in Form FBA-16A.
