Section 4 in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997
4.
(1)The Secretary and the Sarpanch of the Panchayat shall jointly operate the Accounts of the Panchayat Fund;(2)The Secretary and the Sarpanch shall be responsible for the safe custody of the moneys kept in the Panchayat Office.(3)The Secretary shall furnish a security in such form and for such amount as may be specified by the Director.(4)The Director may also demand a security from such persons as are actually incharge of cash transaction of a Panchayat, if he deems necessary, in such form and for such amount as may be specified by him.
