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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(3)The Panchayat Samiti or the Zila Parishad, as the case may be, may sanction a permanent advance up to a maximum limit of rupees ten thousand to any of its outlaying institutions. The advance should be intended to provide oo the responsibility of the incharge of the Institution for emergent petty expenses. The holder of a permanent advance shall be responsible for the safe custody of the money placed in his hands and must at all times be ready to account for the total amount of the money so advanced, in vouchers or in cash or in both The account of such an advance shall be kept in form FRA. 5 by the Panchayat Samiti or the Zila Parishad, as the case may he, and in Form FBA-5A by the holder of the imprest. An acknowledgement in the following form should be furnished by the holder of an imprest on 1st April each year to the Executive Officer or the Chief Executive Officer, as the case may be:-I, hereby acknowledge that the amount of rupees,............................ sanctioned as imprest is held by me in tact. The details of the same as it stood on 31st March---------are as below:-
(i) Cash -------------------- rupees ------------------------------------
(ii) Paid vouchers------------ rupees ----------------
  Signature -----------------------
  Designation ........................---
Provided that the Panchayat Samiti or the Zila Parishad, as the case may be, may in special circumstances to be recorded in writing, sanction such permanent advance not exceeding twenty five thousand rupees.