Section 80(3) in The Rajasthan Municipalities Accounts Rules, 1963
(3)In emergent cases and when the permanent or temporary advance is not sufficient for the payment of works carried out by daily labour, purchase of material, and the like, an advance exceeding two thousand rupees in the case of Council and one thousand rupees in case of Board may be drawn under the sanction of the Board in the name of the Executive Officer, the Medical Officer of Health, or Engineer. Such advances shall be adjusted before the close of the year in which they are made, and no fresh advance for a particular work shall be made to an officer unless the previous one has been adjusted.
