Section 41 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
41. Procedure for giving Advances.
- When an advance is drawn under Rule 40, following procedure shall be followed, namely :(a)No advance shall be given if previous advance for the same work/ supply is outstanding;(b)A second advance for any work shall not be granted until the first advance has been accounted for;(c)Money shall not be advanced unless there is reason to believe that the work for which money is required will be completed and paid for within the same financial year;(d)Officer granting advance shall be held responsible for any over payment, which may occur in consequence.(e)The advance granted for one purpose shall not be diverted to other purposes;(f)Advance shall be regularly and promptly adjusted;(g)Any unspent balance of an advance shall be immediately refunded; and(h)Payment of advances shall not be exhibited as final expenditure in the cash book.
