(1)All sums placed to the credit of the Haj Fund shall be held by the Committee in trust and shall, subject to the provisions of the Act and the rules, be applied for the purposes mentioned in the Act.(2)All money transactions to which any member of the Committee or any officer or employee of the Committee is a party in his official capacity shall, immediately and without any reservation, be brought to account in the books of the Committee and all moneys received other than money withdrawn from the bank to meet current expenditure shall be paid in full into the bank for credit to the Haj Fund on the day following the day of receipt or, if that be a bank holiday, on the next day on which the Bank is open.(3)The Haj Fund shall be kept in the State Bank of India or such other scheduled Bank as the Central Government may from time to time direct.(4)No payment shall be made by the Bank out of the Haj Fund, except upon a cheque signed by the Chairman and the Executive Officer, or in the event of the illness or absence from the Port of Bombay of the Chairman or the Executive Officer by any two members duly authorised by the Committee Payments by the Committee shall ordinarily be made by cheques, but sums of less than fifty rupees may be paid from permanent advance.(5)Every item of expenditure shall be entered in a bill in the form prescribed. Bills and other papers presented for payment shall be examined by the Executive Officer and if the claim is admissible, the authority is proper and the signature is true and in order, the Executive Officer shall make an order to pay on the bill and sign it. The Executive Officer shall be personally responsible that the bill is complete and affords sufficient information as to the nature of the payment and that the payee actually receives the sum passed and gives a legal acquaintance.
