Section 103 — Duty of persons signing cheques.

Before any person signs a cheque in accordance with section 101, he shall satisfy himself that the sum for which the cheque is drawn is either— (a) required for a purpose or work specifically sanctioned by the proper authority and covered by a current budget-grant, or (b) required for any payment referred to, or specified in section 102.

‹ Prev All sections Next ›