Section 137 in West Bengal Co-operative Societies Rules, 2011
137. Financial transactions and maintenance of accounts in a housing co-operative society.
(1) All financial transactions in a co-operative housing society involving an amount exceeding one thousand rupees shall be made by Account Payee cheques only.(2)All payments to a co-operative housing society shall be made against serially machine-numbered receipts duly signed by the secretary and bearing the common seal of the society.(3)All payments by a co-operative housing society shall be made against proper receipt duly signed and dated by the payee concerned.(4)All receipts and payments by a co-operative housing society shall be immediately entered in the cash book of the society making corresponding entries in the relevant ledgers.
