Section 211(3) in Rajasthan Panchayati Raj Rules, 1996
(3)Imprest money as permanent advance for unforeseen contingent expenditure shall also be authorised by respective Panchayati Raj Institution under Sub-Section (3) of Section 64 but it should normally be as under: -(a)Panchayat ......[Rs. 10000/-] [Substituted 'Rs. 500/-' by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).](b)PanchayatSamiti/Zila Parishad .........[Rs. 25,000/-] [Substituted 'Rs. 2,000/-' by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).][The aforementioned amount shall, in addition to the provisions mentioned in the General Finance and Accounts Rules related to unforeseen contingent expenditure, may also be spent on such items related to construction works in respect of which payment cannot be made by Account Payee cheque but in all such cases the reasons for not making the payment by Account Payee cheque shall be recorded in the relevant record of the Panchayati Raj Institution concerned. After having recorded the reasons as above, the imprest amount may be withdrawn through Bearer cheques.] [Inserted by Notification No. G.S.R. 111, dated 15.3.2011 (w.e.f. 30.12.1996).]Person having custody of permanent advance shall acknowledge receipt of such advance on first of April every year.
