Section 82 in The Punjab Town Improvement Trust Rules, 1939
82. Miscellaneous advances.
(1)When a temporary advance for any particular purpose such as an advance to the Land Acquisition Officer for the acquisition of property or an advance of pay referred to in the rule 50(5) is made, it shall be entered in the advance ledger (form No. 39) under the direct supervision of the officer appointed under rule 53. A separate page will be allotted to the advance made to the Land Acquisition Officer for each scheme. When the advance is adjusted, the particulars of the transactions should be entered in columns 7 to 12 of the ledger under the initials of the officer above referred to. In case the adjustment is made by a work bill the accounts rendered shall be duly passed by the competent authority and an order "passed for Rs. ----------------" recorded thereon before the adjustment is noted in the ledger.(2)The account of temporary advances shall be closed quarterly when the outstanding balances shall be brought forward and the register laid before the Chairman or Chief Officer for examination and others in record to overdue items.
