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State of Madhya Pradesh - Section

Section 58 in The M.P. Gram Panchayats (Accounts) Rules, 1999

58. Payment for Supply.

- As a general rule, the payment for supplies shall not be made until the stores have been received and verified. The Sarpanch and a member of the General Administration Committee should record a certificate on the invoices or bills that the articles detailed therein have been received in good order and accounted for in the stock book. He should also certify that the quantity is correct, the quality is good, the rates paid are not in excess of the market rates and the suitable note of payments have been recorded against the indents and invoice to prevent double payment.