Section 37 in The M.P. State Road Transport Corporation Rules, 1962
37. Procedure for payment.
(1)Payments other than those made from the permanent advance shall be made after pre-audit by the Internal Auditor :Provided that the Chief Accounts Officer, when circumstances justify it and no loss is anticipated to the Corporation, may make payments before audit hut vouchers in respect of all such payments shall be sent to the Internal Auditor for post audit and a monthly statement of such payments together with the reasons therefor shall be submitted to the Corporation for approval.(2)It shall be the responsibility of [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] to see that no payment from the Madhya Pradesh State Road Transport Corporation Fund is made which is not covered by an existing budget grant or by an approval given under Rule 30, or which cannot be met from the Contingency Fund. Where any demand for payment is received and it is not possible to make the payment in view of this limitation, [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] shall place the case before the Corporation with a request to secure the approval of the State Government under Rule 30 for the payment. The payment shall be made only after the approval of the State Government is received.
