Section 64A in The Rajasthan Municipalities Accounts Rules, 1963
64A. [ Advance of pay to Municipal servants on the eve of important festivals. [Substituted by Notification dated 10-5-1966.]
- An advance of pay may be sanctioned on the eve of important festivals to the Municipal servants in receipt of basic pay not exceeding Rs. 250/- per month, subject to the following conditions:-(a)The amount of such advance of pay shall be Rs. 50/- or basic pay of one month, whichever is less.(b)The advance must be drawn before the celebration of the festival.(c)Such advance is admissible only to those Municipal servants who are on duty or on privilege leave at the time, the advance is drawn.(d)The advance will be recovered in not more than four equal monthly installments, the first installment commencing with the next month's salary bill, that is, the salary full of the month following that in which the advance is drawn. The amount of each installment, shall be rounded of the nearest rupees, any balance being recovered in the last installment.(e)The advance will be admissible only on one occasion in a calendar year. Such occasions should be fixed by the Chairman after taking into consideration the importance attached locally to such festivals and also in consultation with recognised associations of the Municipal servants, if they exist.(f)Before these advances are sanctioned to temporary employees, sureties from permanent Municipal servants be obtained. The advance shall not be paid to those temporary employees, who are not likely to continue in service for a period of at least six months beyond the month in which the advance is paid.(g)The sanctioning authority of such advances shall be the Board.(h)A separate register in form 33-A shall be kept to maintain the account of the recoveries of these advances. A separate page may be allotted to each employee to whom the advance has been paid.]Chapter-VIII Receipt and Expenditure
