- Before a cheque is signed in accordance with the provisions of section 91 or a bill signed for payment of any amount from the bank account, -(a)In the case of the Municipal Fund of a Municipal Council, -(i)The Chairperson or when so authorised under clause (a) of section 91, the Deputy Chairperson or an elected member, as the case may be; and(ii)The Executive Officer; and(b)In the case of Municipal fund of a Town Council, -(i)The Chairperson or when so authorised under clause (b) of section 91, the Deputy Chairperson or an elected member, as the case may be; and(ii)The Executive Officer,Shall satisfy themselves that the sum for which the cheque is drawn or which is specified for payment in the bill, as the case may be, is either, -(i)Required for the purpose or work specifically sanctioned by the appropriate authority; or(ii)Required for payment referred to, or specified, in section 87 or section 88 as the case may be.Chapter - II Borrowing
