Section 11(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(3)All moneys received on behalf of the Gram Panchayat shall be deposited in the Post Office or a bank approved by Government :Provided that a sum not exceeding Rs. [[25000] [Substituted vide Haryana Notification No. SO150/HA11/94/s209/99 dated 18-6-1999 for '2000'.]] may be [Provided further that the sarpanch shall be liable to pay interest at the rate of 21 percentum per year on the sum kept by him as cash in hand beyond the prescribed limit.] [Provisio added vide Haryana Notification No. SO150/HA11/94/s209/99 dated 18-6-1999.]
