Section 10 in Rajasthan District Board Account Rules
10.
Charges, against two major heads shall not, as far as possible, be included in one voucher. No payment shall be made on a voucher or order signed by a person other than the Chairman or any other person authorised by the Board to sign the payment order. No money shall be paid on a voucher or order signed with a rubber or facsimile stamp. When the acquittance on a voucher is given by mark or seal or thumb impression, it shall be attested by some responsible officer of the Board.
