Section 7 in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979
7. Receipt of payment.
- The member or the Bank shall furnish stamped receipt for the receipt of salary in Form B either before or soon after receipt of cheque by the members, or the Bank authorised by the member in this behalf, as the case maybe, or after the receipt of the bank draft, by the Member. The salary for the subsequent month shall be drawn only on receipt of the stamped receipt for the previous month. The member shall arrange with the Bank concerned to furnish the stamped receipt referred to for the amount received from the Secretary [or from any other officer not below the rank of an Under Secretary authorised by him, in this behalf.] [Vide.G.O. Ms.No. 1307, Public (Establishment-I), dated the 8th August 1984.]
