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State of Odisha - Section

Section 92 in Orissa Municipal Rules, 1953

92.

The Council may authorise advance to the Executive Officer or any other officer, of a specified sum of money as an imprest to meet petty expenditure. Similar advances may also be made to schools or other municipal institutions provided that the amount of any such advance shall not exceed Rs. 100 (one hundred).No payment exceeding Rs. 20 (twenty) on any one item shall ordinarily be made from the imprest.