Section 50 in Haryana Municipal Business Bye-laws 1981
50. Payment in general. [Section 31 (1)].
- Except in case of payment made out of the permanent advance authorised under bye-law 48 above, no payment shall be made except under the written orders of the [Executive Officer] [Substituted the words 'Chief Executive Officer' vide Notification, dated 21.4.1995.] :Provided that no payment order shall be passed by the accounts branch unless the bill has been previously passed for payment by the Head of the Department of the concerned branch.
