Section 35 in The M.P. Janpad Panchayats (Accounts) Rules, 1999
35. Sanction for Payments.
- The proposal for sanction and payment of all the expenditure and payment of all the expenditure and claims shall be prepared and made in Form No. JP 10. It should contain clear particulars of the proposed payment and all other relevant information. The voucher must also indicate the title of the Account(s) to which the proposed payment is to be debited. No payment shall be made without sanction of the competent authority. Any payment exceeding Rs. 2,500/- shall be made through an account payee cheque only.
