Section 1240(a) in Police Regulations, Bengal , 1943
(a)Superintendents may sanction at their discretion advances up to a sum equivalent to one month's substantive pay to police officers not above the rank of Sub-Inspector deputed on duty (otherwise than on transfer) to districts other than their own, subject to the following conditions, namely:-(i)that the deputation is expected to be for a period of not less than fifteen days;(ii)that the advance shall be recovered in three equal instalments from the officer's pay bills, beginning with the pay bill for a whole month's pay first drawn after the advance is taken; and(iii)that no second such advance shall be made to the same officer until the first has been fully paid off.
