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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(2) in The Rajasthan Municipalities Accounts Rules, 1963

(2)No advance shall be made to the Chairman, Vice-Chairman or a Member of the Board for the execution of work or purchase of articles or for any other purpose. All payments on this account shall be made either out of the permanent advance held by an officer of the Board or by cheques drawn in the name of the actual payee.