- conditions of the grant. - The Commissioner of Excise is authorized to sanction an advance of Rs.2,000.00 in cash of a Superintendent of Excise and Deputy Superintendent of Excise and Rs.1,000.00 in the case of an Inspector or an Assistant Inspector of Excise on his appointment to the service in order to enable him to purchase his kit. These advances, which will bear the same rate of interest as for house building and other advances, are repayable in twenty monthly equal installments beginning with the pay for the third month following the drawal of the advance. The interest should be recovered in the manner laid down in the Assam Financial Rules 386 (4) and 387 (3). The officer receiving the advance must furnish to the Accountant General, Assam a certificate that the full amount received has been spent. In cases where the amounts are not fully utilized the savings effected should be at once refunded to Government. To guard against any loss of the Government money advanced an Assistant Inspector of Excise on probation should be required to execute a registered bond with two sureties binding themselves jointly and severally to repay the advance within the stated time.A copy of each sanction should be sent to the Accountant General, Assam for record.
