Section 27 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
27. Payment of money into treasury. [Section 209.]
(1)Handling of cash should, as far as possible, be avoided and in case of receipt of sum in excess of Rs. 1,000 (One thousand rupees), the Panchayat Samiti or Zila Parishad, as the case may be, should invariably direct the persons, from whom sums are due, to pay the money direct to the credit of the fund in the treasury concerned subject to instructions as laid down in rule 28 below.(2)All moneys received at the office of Panchayat Samiti or Zila Parishad, as the case may be, be remitted into the treasury to the credit of their respective funds promptly through treasury challan in form III duly signed by the Executive Officer or Chief Executive Officer, as the case may be, as the accumulation of cash in the Panchayat Samiti or Zila Parishad chest beyond the prescribed limit is prohibited. An entry of such remittance shall also be made in the cash book under his initial. The Treasury Officer will retain one part of the challan and shall return the other to the person making payment and cause the third part to be sent to the Panchayat Samiti or Zila Parishad, as the case may be. A part of the challan received back duly receipted by the Treasury Officer shall be filed by the Executive Officer or Chief Executive Officer, as the case may be, as a voucher in support of the remittance.
