Section 112(1) in The M.P. Municipal Accounts Rules, 1971
(1)Save as provided in Rule 113 of these rules and rules made under Sections 86 and 95 of the Act, advances from the Municipal Fund shall ordinarily not be given. However, the President may sanction an advance for any of the following purposes which shall be expressly specified in the sanction :-(i)conducting of cases instituted in Court on behalf of or against a Municipal Council;(ii)Purchase of fodder;(iii)Any other purpose incidental to the duties of the Municipal Council under the Act or the rules or bye-laws made thereunder which the Collector may, for reasons to be recorded, declare to be one for which a cash advance is unavoidedly necessary.
