Section 80(1) in The Rajasthan Municipalities Accounts Rules, 1963
(1)When a temporary advance for any particular purpose or an advance of pay admissible under the rules is made it shall be entered under the direct supervision of the Executive Officer as a demand in the register of miscellaneous demand in form 2. When the advance is adjusted, the particulars of the transactions shall be entered on the collection side of the register, a note being made in the remarks column to show whether the adjustment was by repayment, in cash, by transfer entry, by deduction from salary or from bill. In the last case, the accounts rendered shall be duly passed by the competent authority and an order "passed for Rs. ..." recorded thereon before an adjustment is made.
