Section 202 in Rajasthan District Board Account Rules
202.
In emergent cases and when the permanent advance is not sufficient for the payment of works carried out by daily labour, purchase of materials, law charges, and the like, advance not exceeding Rs. 500/- may be drawn under the sanction of the Board in the name of the Secretary Health Officer, Revenue Officer or Engineer. Such advances shall be adjusted before the close of the year in which they are made, and no fresh advance shall be made to an officer unless the previous one has been adjusted.
