11. [ Cash balance. [[Substituted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001. Prior to substitution it read as under :
'11. Limits of cash balance which shall be maintained by the Market Committee.-(1) A Market Committee shall maintain cash balance (permanent advance) in the office for meeting the current charges and may recoup the same as and when such cash balance is depleted on account of expenditure therefrom. The recoupment shall be made from the Market Committee Fund.(2)The limit of the cash balance shall be decided by the Market Committee by a resolution duly passed in this behalf subject to maximum as shown below :-<p class=subpara1>(a) in respect of Class I Market Committee Rs. 500<p class=subpara1>(b) in respect of Class II Market Committee Rs. 350<p class=subpara1>(c) in respect of Class III Market Committee Rs. 300<p class=subpara1>(d) in respect of Class IV Market Committee Rs. 250(3)The Secretary shall operate this cash balance.']]- For meeting the current expenditure from the Market Committee Fund, a cash balance (Permanent Advance) not exceeding the limit as fixed by the Managing Director shall be kept in the custody of the Secretary of the Market Committee. A separate cash book of permanent advance shall be maintained and the recoupment up to the limit fixed by the Managing Director shall be made from the Market Committee Fund :Provided that before such recoupment, the account together with the bills in respect of the permanent advance given previously shall be given to the Accountant of the Market Committee.]
