Section 215 in Rajasthan Panchayati Raj Rules, 1996
215. Advances to employees.
(1)Advances to employees for purchases of conveyance, advance for food grains and festivals shall be governed by the terms and conditions as applicable to State Government employees from time to time except that such advances may be granted out of own income. If its own income is not sufficient for this purpose, the advances may be granted from other resources which may be available with Panchayati Raj Institution. The interest received shall be treated as income of the Panchayati Raj Institution and shall be credited to its fund.(2)Advances for works or other specific purposes shall be got adjusted at the most within three months failing which it will amount to temporary embezzlement and un-utilised cash balance shall be deposited back along with 18% interest.
