Same in exceptional cases, and with the special sanction of the Chairman -(a)an advance shall not be drawn unless it is needed for immediate disbursement;(b)the whole amount of an estimate in respect of a given work shall not ordinarily be advanced in one lump sum;(c)a second advance for any work shall not be granted until the first advance has been accounted for;(d)an advance granted for one purpose shall not be diverted to other purposes;(e)money shall not be advanced unless there is reason to believe that the work for which the money is required will be completed and paid for within the financial year;(f)advances shall be regularly and promptly adjusted;(g)any unspent balance of an advance shall be immediately refunded.
