Section 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 1 (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 2 [ 3 [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.

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