Section 24 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
24. Receipt of money.
- All money received by the executive authority or under his authority by an officer or servant of the village panchayat including a Government servant, whose services have been placed at the disposal of the village panchayat in his capacity as such, shall be brought into account as soon as they are received. All money so received shall be credited into the village panchayat office daily.
