Section 18 in Delegation of Financial Powers Rules, 1978
18. Insurance of Government property.
- Government property, movable or immovable shall ordinarily not be insured. No subordinate authority shall undertake any liability of expenditure in connection with insurance of such property without prior concurrence of the Finance Department except to the extent indicated below :Where in the discretion of the Administrative Department or the Head of the Department expenditure on insurance is required to be incurred, the Administrative Department or the Head of Department as the case may be, shall have full powers to sanction such expenditure. Where for booking of goods by rail or road, there is only one set of rates and no alternative owners risk rates, the charges for carriage of goods shall be treated as freight charges.
