Section 9(d) in Manipur Delegation of Financial Powers Rules, 1995
(d)If the orders issued by the Governor relating to his own establishment, by the Secretary to the Governor.(ii)The sanctioning authority should in each case intimate to the Accountant General how the expenditure is proposed to be met.(iii)One copy of sanction orders for amounts exceeding Rs. 10,000 should be endorsed to the Finance Department, Vigilance Commissioner and the Director, Local Fund Audit, Manipur. Copies of all sanction orders irrespective of amounts involved should however be invariably endorsed to the Director, Local Fund Audit, Manipur as Internal Audit Department.
