Section 80 in Tamil Nadu Educational Inspection Code
80. Permanent advance.
- An Officer who holds a permanent advance to meet the contingent charges of his office, shall, when he is about to proceed on leave, or is transferred to another station or is otherwise directed to make over charge of his office recoup himself of the full permanent advance, or where this has not been possible, the cash on hand, together with the vouchers for the balance of advance, shall, invariably, be handed over by every such officer to the officer to whom he makes over charge of the office whether this be his successor designate or any clerk or other officer to whom he is permitted to deliver charge pending the arrival of his successor. The relieving officer should, at the time of his entering on his duties, demand payment in cash or where this has not been found practicable in cash and vouchers, of the full permanent advance from the officer from whom he takes charge before he sends an acknowledgment to the Account-ant-General. In no account will any application from a defaulting officer for writing off a permanent advance be entertained or supported by the Director.
