(a)Advance to contractor and suppliers before the work actually done or supplies made is prohibited :Provided that advance can be sanctioned to an executant on security of materials brought to the site :Provided further that Sarpanch shall assess the materials collected and may order for an advance of 50 per cent of the value of the materials collected.(b)Advance payment for work actually executed may be made on the certificate of the [authority competent to measure the works] to the effect that no less than the quantity of work paid for has actually been done. The Sarpanch shall be held personally responsible for any over-payment which shall be recovered from him under surcharge proceedings.
