Section 32 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
32. Mode of drawal of funds.
(1)For the purpose of drawing the money from the treasury, a bill shall be prepared in Fully Vouched Contingent Bill Form (O.T.C. 31) in duplicate, enclosing a copy of the demand list in Form No.6. One of the bills shall be presented in the Treasury or Sub Treasury, as the case may be, and the other shall be retained in the office.(2)In no case cash shall be drawn from the Treasury and the amount shall be adjusted under the head "T-Deposits and Advances-Part III-Advances not bearing interest-Departmental Advances Special Advances-Advances for Seed and Manure" by transfer credit in favour of the Registrar of Cooperative Societies, Orissa for which necessary chalan in O.T.C. Form No. 6 shall be attached.(3)There shall be separate bills for drawing the demand of the different co-operative societies.
