Cheques received from any authority in payment of contribution, grants or loans shall be entered in the register of cheques in Form No. 31 and after they have been realised in cash shall be credited into Grama Fund in the Cash Book. In the case of Grama Panchayat having accounts in the Treasury or Sub-Treasury all receipts of money shall be promptly entered in the Cash Book and shall be promptly remitted to the Treasury or Sub-Treasury and payments shall be entered in the Cash Book as soon as cheques have been signed by the Sarpanch. In this case, cheques in payment of contribution, grants or loans received from any authority shall, if, possible, be credited into the Grama Fund by per contra debit to the accounts of such authority and shall be included in the cash book when the amount is credited in the pass book :Provided that this rule shall apply only in cases where the personal Ledger Accounts of any authority and the Grama Sasans are operating in the same Treasury or Sub-Treasury.
