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State of Bihar - Section
Section 9 in Account Rules for Lodging House Funds
9.
The Committee or the person administering the fund shall not spend money from any grant made by Government for specific purpose or from any sum which as a condition of receiving a grant from Government the committee have or the person administering the fund has agreed to appropriate to any specific purpose without the previous sanction of Government or person or persons granting the sum, respectively. A separate account in the following form shall be kept of each such grant and appropriation except grants for hospitals and dispensaries for which a separate account is maintained under the account rules for local fund dispensaries:-| Grant received from Government or from any othersource. | Sum (if any) to be appropriated from lodgingfunds as a condition of the grant. | Total sum to be spent. | Expenditure | Balance | |||
| Date. | Amount | Voucher | Date | Amount | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Rs. | Rs. | Rs. | Rs. |