228. To whom advances can be sanctioned; conditions of the grant.
- The Commissioner of Excise is authorised to sanction an advance of Rs. 200 in case of a Superintendent of Excise and Rs. 100 in the case of an Inspector or a Sub-Inspector of Excise on his appointment to he service in order to enable him to purchase his kit. These advances, which will bear the same rate of interest as for house building and other advance are payable in twenty monthly equal instalments beginning with the pay for the third month following the drawal of the advance. The interest should be recovered in the manner laid down in Assam Financial Rules 386(4) and 387(3). The officer receiving the advance must furnish to the Comptroller, Assam a certificate that the full amount received has been spent. In cases where the amounts are not fully utilised the savings effected should be at once refunded to Government. To guard against any loss of the Government money advanced a Sub-Inspector of Excise on probation should be required to execute a registered bond with two sureties binding themselves jointly and severally to repay the advance within the stated time.A copy of each sanction should be sent to the Comptroller, Assam for record.
