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State of Bihar - Section

Section 14 in Account Rules for Lodging House Funds

14.

No single claim exceeding Rs. 20 shall be made from the permanent advance; provided that no charge on account of the salary of the employee of the Lodging House Fund shall be made otherwise than as provided in the Rule below. The Managing Committee or the person administering the fund shall decide what classes of charges may be met from the permanent advance.Cheques