- Save as otherwise provided in this Act, no payment shall be made from the bank account referred to in section 138 out of the Municipal Fund, except on cheque signed by, -(a)in the case of the Municipal Corporation, -(i)the Mayor, or if so authorised by the Mayor, the Senior Deputy Mayor or the Deputy Mayor or an elected Councill or, as the case may be; and(ii)the Commissioner, or if so authorised by the Commissioner, an officer subordinate to him not below the rank of the Assistant Commissioner of the Municipal Corporation;(b)in the case of Class 'A' or Class 'B' Municipal Council, -(i)the President, or if so authorised by the President, the Senior Vice-President of the Vice-President, or an elected member, as the case may be; and(ii)the Executive Officer; and(c)in the case of Class 'C' Municipal Council or Nagar Panchayat, -(i)President, or if so authorized by the President, the Vice- President or an elected member, as the case may be, and(ii)the Executive Officer.
