Section 206 in Rajasthan Panchayati Raj Rules, 1996
206. Deposit in P.D. Account/Bank or Post Office.
(1)All amounts received in Panchayat Office shall be deposited in Post Office or Bank.(2)All amounts received by Panchayat Samiti/Zila Parishad shall be deposited in P.D. Account in Government Sub-Treasury/Treasury.(3)All grants from the State Government shall be transferred to P.D. Account to concerned Zila Parishad on quarterly basis.(4)The Chief Executive Officer shall ensure that share of respective Panchayats/Panchayat Samitis is transferred to their accounts promptly.Expenditure
