Unless any of the following arrangements have been authorised by Government, a local fund should be required to pay in advance the estimated amount of charges to be in curred on cost of services to be rendered by Government on account of the Fund :-(i)payments as made by Government may be debited to the balance of the deposits of the local fund in Government books;(ii)recovery from the local fund may be postponed till the time when Government has to make payment for the charges;(iii)payments may be made as advances from Government funds in the first instance, pending recovery from the local fund.Note. - In cases where a local fund has to pay for medicines supplied but its liability cannot be accurately known within the year owing to the account of supplies not being available from the Supplying Department by the 31st March, the local' fund concerned should be required to pay during March, a sum roughly estimated as the value of the medicines, any short or excess recovery being re-adjusted in the following year.
