Section 22 in The Tamil Nadu Bhoodan Yagna Rules, 1959
22. Expenditure.
(1)Payments from the State Board's Fund shall be made by cash or cheque. Cheques shall not be issued for sums less than Rs. 10.(2)No money shall be withdrawn from the bank unless it is required for immediate payment.(3)Money indisputably payable shall never be left unpaid and money paid shall under no circumstances, be kept out of the accounts a day longer than is absolutely necessary.(4)Any person having a claim against the State Board shall present his voucher duly verified and stamped. All vouchers shall be filled in and signed in ink. The amount shall be written in figures as well as in words. All corrections and alteration in the voucher shall be attested by the dated initials of the person signing the receipt.(5)Receipts for all sums exceeding Rs.20 either by cash or cheque shall be stamped. The correct head of classification according to the budget shall be recorded on each voucher by the drawing officer.
