Section 24 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
24. Bank Account.
(1)Each Gram Panchayat shall have a single bank account for the purpose of implementing works under the Scheme and the said account will be operated jointly by the Sarpanch and Executive Officer or Secretary of the Gram Panchayat.(2)(a)All payments made from the account shall be reported to the Gram Panchayat at its next meeting and approval will be obtained.(b)Objection if any shall be recorded and a copy of the minutes shall be sent immediately to the Programme Officer for necessary action.(3)Funds from the account may be spent on the works under the scheme only after these works have received the required Administrative and Technical Sanction from the competent authorities.(4)The Sarpanch of the Gram Panchayat will be personally liable for any expenditure made without such sanctions.(5)The accounts of the Gram Panchayat shall be presented for scrutiny at the biannual social audits of the Gram Sabha.
