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State of Bihar - Section

Section 35 in Account Rules for Lodging House Funds

35.

On first receiving or taking charge of the permanent advance and on the first working day of each year the Medical Officer of Health in charge shall sign an acknowledgement in these terms on the first page of the account:-"I acknowledge to have in my possession a permanent advance of Rs. (Rs ) which sum is due from me to the Managing Committee and I am personally accountable for the amount". The permanent advance when first drawn shall be charged in the cash book to the head "Advance" but its recoupment shall be debited to the heads of service concerned. It need not be repaid at the end of each year.