Section 10(13) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
(13)The drawl of money from Gram Panchayat fund shall be made through cheque issued in the joint signatures of Secretary and Mukhiya of the Gram Panchayat. If the Secretary of the Gram Panchayat is satisfied that any amount is being withdrawn by Mukhiya in contravention of Rules, he/she shall immediately intimate the fact to the Executive Officer of Panchayat Committee in writing and after receiving the clear order from the Executive Officer or other competent authority take further appropriate action.
