Section 223 in Rajasthan Panchayati Raj Rules, 1996
223. Other charges.
(1)All incidental and miscellaneous expenses incurred for the management of office are flexible and fluctuating in nature and utmost care has to be taken to economies it. The office drawing the bill shall be responsible to see that the items of expenditure included in the bill are of obvious necessity and any articles purchased have been secured at fair and reasonable rates.(2)Drawl of advances for other charges should be made on duly supported vouchers with payee's receipt or on firms or contractor's proforma bills and drawal of advances should not be allowed unless required for meeting any special nature of expenditure.
