Section 211 in Rajasthan Panchayati Raj Rules, 1996
211. Drawal of funds.
(1)Money shall be drawn only through cheques. Payment to third parties for the amount exceeding Rs. 1,000/- shall also be made through [account payee] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).] cheques. Parties may obtain payment direct from bank/Treasury/Sub-treasury. A reference to cheque number and date will invariably be given on the concerned bill so that no double payment of the same bill may be made.(2)Head of office shall be personally responsible to draw only such amount through cheque which has been passed in the bills authorised in the meeting by competent sanction. In no case there shall be excess drawl of money:Provided that when cheque require joint signatures, and it is not possible to obtain signature of Sarpanch/Pradhan/Pramukh for more than ten days but payments are to be made urgently, Vikas Adhikari may sign cheques in place of Sarpanch, Chief Executive Officer in place of Pradhan and Collector in place of Pramukh but reasons therefor shall be recorded in writing as regards urgency for such payments.(3)Imprest money as permanent advance for unforeseen contingent expenditure shall also be authorised by respective Panchayati Raj Institution under Sub-Section (3) of Section 64 but it should normally be as under: -(a)Panchayat ......[Rs. 10000/-] [Substituted 'Rs. 500/-' by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).](b)PanchayatSamiti/Zila Parishad .........[Rs. 25,000/-] [Substituted 'Rs. 2,000/-' by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).][The aforementioned amount shall, in addition to the provisions mentioned in the General Finance and Accounts Rules related to unforeseen contingent expenditure, may also be spent on such items related to construction works in respect of which payment cannot be made by Account Payee cheque but in all such cases the reasons for not making the payment by Account Payee cheque shall be recorded in the relevant record of the Panchayati Raj Institution concerned. After having recorded the reasons as above, the imprest amount may be withdrawn through Bearer cheques.] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]Person having custody of permanent advance shall acknowledge receipt of such advance on first of April every year.(4)Head of office shall physically verify at the end of the month that any money in excess of the aforesaid limits are deposited back into the P.D. Account/Bank.(5)[ Head of the Office/Sarpanch/Secretary/Cashier of the Panchayati Raj Institution shall be personally liable, if the cash balance in the Panchayati Raj Institution concerned exceeds the limit prescribed above, at the end of month. In such case, they shall be jointly liable to pay the interest @ 18% per annum on such excess amount. The amount of the interest so payable shall be recovered equally from Head of the Office/Sarpanch and Secretary/Cashier.][Substituted by the Rajasthan Panchayati Raj (Amendment) Rules, 2000 : Rajasthan Gazette Extraordinary, Part IV-C (I) dated 27.2,2003.]
