(a)Heads of offices are competent to sanction an advance of pay to any officer subordinate to them who is under orders of transfer.Note. - All Additional Superintendent or an Assistant or Deputy Superintendent in charge during the Superintendent's absence may sanction such advances.(b)Should any Deputy Inspector-General or Superintendent himself require an advance of pay on transfer, he is empowered to draw It under Article 159(a) of the Civil Account Code.(c)The Principal, Police Training College, may grant, at his discretion, to probationary Assistant and Deputy Superintendents and Sub-Inspectors, when they are posted to districts after completing the college course, an advance not exceeding the amount of travelling allowance which they may get under the rules.(d)When joining or returning from the training college, each probationary Assistant Sub-Inspector, head constable and recruit constable may be granted, at the discretion of the Superintendent or the Principal of the Training College, as the case may be, an advance not exceeding half a month's pay. Travelling expenses from the college will be adjusted on their arrival in districts. Railway and Steamer warrants should be used as far as possible.This advance may be allowed, if necessary, while a recruit constable is awaiting despatch to the training college.(e)Receipts for all advances made to non-gazetted officers shall be taken in an acquittance roll. The grant to an advance to these officers as well as to Inspectors shall also be recorded in their last pay certificates by the head of the office concerned or the Treasury Officer or the Accountant-General, as the case may be.(f)These advances shall be recovered in three equal monthly instalments from the pay of officers.
