[11th July 2023] In
exercise of the powers conferred under sub-section (1) and (3) of section 257
of the Haryana Municipal Act, 1973 (24 of 1973) and with reference to the
Haryana Government, Urban Local Bodies Department, notification No.
18/130/2022-2CI dated the 29th August, 2022, the Governor of Haryana hereby
makes the following rules further to amend the Municipal Account Code, 1930, in
its application to the State of Haryana, namely :- "(1-A) All cheques shall be jointly
signed by the Chief Executive Officer or any officer authorized by him in case
of Municipal Council of District Headquarter, Executive Officer in case of
other Municipal Councils, Secretary in case of Municipal Committee, as the case
may be and officer incharge of the accounts deputed by Finance Department. In
case the post of officer incharge of accounts is vacant, the cheque shall
jointly be signed by an officer as may be specified by the Administrative
Secretary of Urban Local Bodies Department in this behalf. The Chief Executive
Officer or Executive Officer or Secretary, as the case may be and the officer
incharge of accounts before signing the cheque shall ensure that the sum
specified for payment in the bill or the purpose for which the cheque is drawn,
is specifically required for the said purpose as sanctioned by the authority
and is covered under the budget.".Municipal
Account (Haryana Amendment) Code, 2023
These rules may be called the Municipal Account (Haryana Amendment) Code, 2023.
In the Municipal Account Code, 1930 (hereinafter called the said Code), for the
words "Deputy Commissioner" wherever occurring, the words
"District Municipal Commissioner" shall be substituted.
In the said Code, in rule XII.4, for sub-rule (1-A), the following sub-rule
shall be substituted, namely:-