Section 9(3) in The Orissa Ministers' Motor Car Advance Rules, 1967
(3)The Treasury Officer snail intimate the date on which the advance was drawn, to the Finance Department of the Government. The sanctioning authority shall then furnish to the Accountant-General, Orissa a certificate that the agreement in Form I has been signed by the Minister drawing the advance and that it has been examined and found to be in order.
