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State of Odisha - Section

Section 154 in Grama Panchayats Rules, 1968

154. [ [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]

(1)All receipts and payments of the Grama Panchayat shall be entered in the Cash Book in Form No. 37.
(2)The Secretary of the Grama Panchayat shail record all transactions in the Cash Book on the same day on which money is received or paid.
(3)At the closure of the day of transaction, the analysis of the closing balances shall be clearly indicated and the Cash Book shall be signed by the Secretary of the Grama Panchayat and the Sarpanch on the same day.
(4)It shall be competent for the Panchayat Extension Officer to verify the Cash Book and cash in hand at least once in a month with reference to the vouchers and case records.]