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State of Madhya Pradesh - Section

Section 50 in The M.P. Janpad Panchayats (Accounts) Rules, 1999

50. Register of Loans/ Advances.

(1)A separate register of advances and loans bearing interest, shall be kept in Form No. JP-13. The account of advances/ loan not bearing interest shall be kept in Form No. JP-14. Separate registers may be kept for loans and advances to employees.
(2)The total amount of outstanding advances at any time must reconcile with reconcile with the consolidated account of the relevant loan/advance account in the General Ledger. Reconciliation of the General Ledger account with the advances register(s) should be done on monthly basis.