Section 171 in Greater Hyderabad Municipal Corporation Act, 1955
171. How the fund shall be drawn against.
(1)Subject to the provisions of section 678 no payment shall be made by the Bank aforesaid out of the municipal fund except on a cheque signed by two persons in the manner specified below, namely-(a)[ by either the Commissioner, Additional Commissioner, Deputy Commissioner, Accounts Officer-cum-Financial Advisor or any other officer authorised by the Government;] [Substituted by Act No.3 of 1994.](b)by either the Examiner of Accounts or in his absence by the Officer immediately subordinate to him.(2)Payment of any sum due by the Corporation in excess of rupees one hundred shall be made by means of a cheque signed as aforesaid and not in any other way.(3)Payment of any sum due by the Corporation, not exceeding rupees one hundred in amount, may be made by the Commissioner in cash, cheques for sums not in excess of rupees one thousand each, signed as aforesaid, being drawn from time to time to cover such payments.
