(a)The Inspector-General may sanction a permanent advance for officers subordinate to him up to the amount advised by the Accountant-General as appropriate.Note. - See rule 28 of the Bengal Financial Rules and paragraph 488 of the Bengal Audit Manual.(b)In the case of transfer of charges and yearly on the 15th April each officer holding a permanent advance shall send an acknowledgement to the Accountant-General of the amount due from and accountable for by himself.Note. - Regarding recoupment of the permanent advance, see S. R. 59 of the Bengal Financial Rules.
