- The amount of every cheque drawn shall be written in words as well as in figures both on the cheque itself and on the counterfoil and the counterfoil shall be initialled by the person who signs the cheques.[40 Authority to sign cheques. [[Substituted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001. Prior to substitution it read as under :'40. Authority to sign cheques.-Cheques of the value of rupees one hundred and below drawn on behalf of the Market Committee shall be signed by the Secretary. All other cheques drawn on behalf of the Market Committee shall be signed by the Secretary and countersigned by the Chairman or by the Vice-Chairman in the absence of,he Chairman No payment shall be made from any Government treasury or bank or any cheques purporting to be drawn on behalf of the Market Committee, unless it is signed and countersigned as the case may be, as aforesaid. Whenever a person who is empowered to sign or countersign hands over charges of his office, whether temporarily or permanently he shall send a specimen of the signature of the relieving officer together with a certificate in the form given below to the treasury or the bank, as the case may be:Form of CertificateSignature and designation of the relieving officerI certify that above is the signature of the Officer to whom I have made over charge of my office with effect from the forenoon/afternoon of (date)......day of....... (month) 19l......Signature and designation of the officer making over charge with date....']]- Cheques on behalf of the Market Committee shall be signed by the Accountant of the Market Committee and countersigned by the Secretary. No payment shall be made from any Government Treasury or Bank on any cheques purporting to be drawn on behalf of the Market Committee unless it is signed and countersigned as above. Whenever a person who is empowered to sign or countersign hand-over charge of his office, whether temporarily or permanently, he shall send a specimen of the signature of the relieving officer together with a certificate in the form given below to the Treasury or the Bank, as the case may be :-Form of CertificateSignature and designation of the relieving officer,I certify that the signature put above, is the signature of the officer to whom I have made over charge of my office with effect from the fore-noon/afternoon of (date) day of (month) (year).Signature and designation of the officermaking over charge with date]
