Section 59(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(1)No payment shall be made for any voucher either in cash or by means of cheque etc. unless it bears a pay order signed or initialled and dated in ink by the Executive Officer or the Chief Executive Officer, as the case may be, specifying the amount payable both in the words and figures.
