Section 29 in The M.P. State Road Transport Corporation Rules, 1962
29. Contingency Fund.
- There shall be established a Contingency Fund in the nature of an imprest entitled the Contingency Fund of the Corporation into which shall be paid from and out of the Madhya Pradesh Road Transport Corporation Fund, a sum of two lakhs of rupees. The Contingency Fund so established shall be held on behalf of the Corporation by the General Manager and no advance shall be made out of such Fund except for the purpose of meeting emergent unforeseen expenditure pending authorisation of such expenditure by the State Government to which a report detailed the expenditure withdrawn from the fund and the nature of emergency which necessitated such expenditure shall be sent by the Corporation as soon as possible after incurring such expenditure.
