Section 37(2) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
(2)The Panchayat Samiti may prescribe the limit up to which money may be held in the Samiti chest, subject to a maximum of Rs. 10,000:Provided that in case the Samitis whose, headquarters are situated at a place where no Treasury or Sub-treasury exists, money may be held in the chest, subject to a maximum of Rs. 20,000.
