Section 211(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Head of office shall be personally responsible to draw only such amount through cheque which has been passed in the bills authorised in the meeting by competent sanction. In no case there shall be excess drawl of money:Provided that when cheque require joint signatures, and it is not possible to obtain signature of Sarpanch/Pradhan/Pramukh for more than ten days but payments are to be made urgently, Vikas Adhikari may sign cheques in place of Sarpanch, Chief Executive Officer in place of Pradhan and Collector in place of Pramukh but reasons therefor shall be recorded in writing as regards urgency for such payments.
