Section 29 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
29. Permanent advance.
- The Superintendent shall have a permanent advance not exceeding Rs. 100 for meeting the day-to-day expenses of the remand home. The bills and vouchers in support of the expenditure incurred from the advance shall be kept in such forms as may be directed by the Chief Inspector of Certified Schools and shall be submitted by the Superintendent regularly to the Honorary Treasurer of the District Association.
