Section 86 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
86. Suspense account.
- After payment of grant-in-aid/allotment to the Samitis, it will be the responsibility of the Samiti to appropriate funds from out of the total grant and keep a suspense account for purchase of materials for execution of works. No additional funds can be placed with the Samitis for this purpose. Materials as per requirement during the next three months shall be assessed and purchases effected accordingly by payment from this suspense account. The materials issued to different works shall be adjusted at the end of each fortnight, i.e. twice a month by debit to the works concerned and credit to suspense account without waiting for recovery from the executants and contractor. Recoveries shall be watched through the contractor's ledger and Register of works and when recovered, shall be credited to the works concerned in the manner prescribed in Sub-rule (2) of Rule 42 of these rules.
