Section 37(1) in The M.P. State Road Transport Corporation Rules, 1962
(1)Payments other than those made from the permanent advance shall be made after pre-audit by the Internal Auditor :Provided that the Chief Accounts Officer, when circumstances justify it and no loss is anticipated to the Corporation, may make payments before audit hut vouchers in respect of all such payments shall be sent to the Internal Auditor for post audit and a monthly statement of such payments together with the reasons therefor shall be submitted to the Corporation for approval.
