Section 9(3) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(3)The Treasury Officer shall intimate the date on which the advance was drawn, to the Finance Department of the Government. The sanctioning authority shall then furnish, to the Accountant-General, Orissa a certificate, that the agreement in Form I has been signed by the Deputy Speaker drawing the advance and that it has been examined and found to be in order.
