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State of Odisha - Section

Section 36 in The Orissa Agricultural Produce Markets Rules, 1958

36. Expenditure.

- (i) Every cheque drawn on behalf of the Market Committee shall be signed by the Chairman and its Secretary. In the absence of the Chairman it shall be signed by the Vice-Chairman and the Secretary and in the absence of the Secretary by the Chairman or Vice-Chairman and one of the members of the Market Committee. No cheque shall be drawn except on a regular detailed bill.(ii)Except in the following cases the Chairman shall not pass any bill unless the expenditure detailed therein has received the previous sanction of the Market Committee-
(1)Salary and allowance of establishment;
(2)Payment for works and repairs sanctioned by an authority specifically authorised by the Committee in this behalf;
(3)Urgent expenditure for which there is budget provision or which does not exceed Rs. 59 :Provided that in the absence of the Chairman the bills for payment of above nature may be passed and signed by the Vice-chairman.