Section 42(2) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
(2)Recovery of advances when made from the bill of the contractor/executant or other individual's bill shall be passed by the Block Development Officer in the same manner as other bills are passed. The pass order shall run thus-Passed for Rs......Pay Rs.........in cash/cheque and adjust Rs............by credit to-(i)Work concerned (cost of material advance, secured advance) Rs........(ii)Miscellaneous deposit (security deposit, etc.) Rs........(iii)Other works (for recoveries in respect of other works) Rs........Amount adjusted shall be exhibited in the cash book if advance is adjusted by way of refund of cash, such recovery shall be exhibited in the inner column of receipt side of the cash book in red ink but the same shall not be added to the other items of receipts and shall form no part of the total receipts.
