Section 3 in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997
3.
(1)A Panchayat Fund shall be jointly administered by the Secretary and the Sarpanch of the Panchayat and shall be held in the Bank.(2)Such sums as may be specified by the Director shall also be held in the Panchayat Office.
