Section 89 in The Orissa Development Authorities Rules, 1983
89. Advance from capital account to revenue accounts.
(1)Any deficit in the revenue account at the end of any financial year may be met temporarily by an advance form the capital account.(2)Every such advance shall carry such rate of interest as may be determined by the Authority provided that the interest rate shall not be less than that applicable to a saving account in scheduled bank.(3)Every such advance alongwith interest shall be refunded to the capital account in the following financial year.
