 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Delhi Municipal Corporation Act, 1957 101. Operation of the Accounts.- (1) Save as otherwise provided in this Act no payment shall be made by the State Bank of India out of the Municipal Fund except on a cheque signed by both- (a) the Chief Accountant or an officer subordinate to him authorised by the standing Committee in this behalf; and 4[(b) the Commissioner or a Deputy Commissioner or an officer subordinate to the Commissioner authorised by the Standing Committee in this behalf.] (2) Payment of any sum due by the Corporation in excess of one hundred rupees shall be made by means of a cheque signed in accordance with sub-section (1) and not in any other way. (3) Payments hot covered by sub-section (2) may be made in cash. 4. Subs. by s. 74, ibid., for clause (b) (w.e.f. 1-10-1993).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back