Advances for journeys on tour may be made under the Rules specified below;-(i)To a Government servant, other than an Inspecting Officer, proceeding on tour, up to an amount sufficient to cover for a month his contingent charges, such as those for the hire of conveyances or animals for the carriage of records, tents or other Government property, subject to adjustment upon the Government servant's return to headquarters or 31st March, whichever is earlier.Note. - Advances under this sub-clause may be granted by heads of offices but they should not be applied to the expenditure of any Gazetted Government servant, except that of a Government servant of the Forest Department which is meant to be covered by his travelling allowance.(ii)[ To a Government servant proceeding on tour, of an amount sufficient to cover his personal travelling expenses for a month, subject to completion of the tour on 31st March, whichever is earlier. [Substituted by C.S. No. 5 dated 22.6.1956.]Note 1. - (i) Advances under this sub-clause may be granted by heads of office to officers sub-ordinate to them.(ii)Such advances may be sanctioned to themselves by all officers declared to be their own controlling officers.(iii)Such advances to heads of offices, who were not their own controlling officers, may be sanctioned be the respective controlling officers.][Note 2. - All heads of offices and controlling officers are empowered to grant advances under this Rule to officiating and temporary Government servants also like permanent Government servants, except when the controlling officer or head of the office who is competent to sanction an advance to himself is a temporary officer, such advances can be sanctioned to him by his immediate superior officer and not by himself. [Inserted by C.S. No. 13.]Note 3. - A second advance cannot be made to a Government servant under this Rule until an account has been given of the first.A Government servant who has taken an advance under this Rule for any particular journey may not take payment of travelling allowance or other bills drawn in respect of the same journey while the advance or any portion of it still remains unadjusted.Note 4. - Subject to the restrictions specified above advances under this Rule may be granted in all cases of journeys in respect of which travelling allowance is admissible as for a journey on tour.]
