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State of Rajasthan - Section

Section 197 in Rajasthan District Board Account Rules

197.

the Permanent Advance Register in Form No. 10 shall mainly contain an account of the permanent advance. It shall be confined to the disbursements made from the advance and recoupments thereof. Disbursement shall be shown on the right side and the recoupments on the left. The balance shall be verified at the end of every month and a note of verification shall be made in the register by the Secretary. When the balance of the advance in hand is running low and in the case at the end of the financial year, the item of expenditure shall be billed for in the proper form and the advance shall be recouped.At the end of every month, an abstract shall be worked out showing the details of the amount to be recouped.