Section 112(6) in The M.P. Municipal Accounts Rules, 1971
(6)The accounts in the advance ledger shall be balanced quarterly and signed by the Accounts Officer and if there is no Accounts Officer by the Chief Municipal Officer, who shall at the same lime satisfy himself that steps are being taken to adjust outstanding advances. At the close of every quarter a list of outstanding advances in Form 74 shall be prepared and laid before the Finance Committee, and if there is no Finance Committee, before the Standing Committee.Permanent Advance
