117. Payment by cheque. - (1) No payment shall be made by the [Imperial Bank of India] [or other bank referred to in section 115] out of the account referred to in section 115, except upon a cheque.
(2)Payment of any such due by the Board exceeding one hundred rupees in amount shall be made by means of a cheque, and not in any other way.[118. Signature of orders and cheques]. - (1) All orders for making any deposit, investment, withdrawal or disposal under section 116, and all cheques referred to in section 117, for any amount not exceeding rupees four lakhs shall be signed -(a)by the Financial Adviser and Chief Accounts Officer and the Personal Officer of the Board, or(b)in event of illness or for occasional absence from Calcutta of the Financial Adviser and Chief Accounts Officer or the Personnel Officer, by the Personnel Officer or the Financial Adviser and Chief Accounts Officer, as the case may be and by the Secretary to the Board.(2)All orders for making any deposit, investment, withdrawal or disposal under section 116, and all cheques referred to in section 117, for any amount exceeding rupees four lakhs shall be signed -(a)by the Chairman and the Secretary to the Board, or(b)in the event of illness or for occasional absence from Calcutta of the Chairman or the Secretary to the Board, by the Secretary to the Board or the Chairman, as the case may be and by the Financial Adviser and Chief Accounts Officer of the Board.Explanation: - "Financial Adviser and Chief Accounts Officer" and "Personnel Officer" shall mean respectively the Financial Adviser and Chief Accounts Officer and the Personnel Officer appointed under this Act and the rules made thereunder.
