Section 22(a) in Delegation of Financial Powers Rules, 1978
(a)Financial Advisers/Assistant Financial Advisers have been posted to assist Administrative Departments in Budget formulation, scrutiny of projects and programme, and for Post Budget vigilance to ensure that there are neither considerable shortfall in expenditure nor unforseen excess for which provision has not been made in the original Budget or in the revised estimates. Close association of the Financial Adviser with the formulation and implementation of programmes involving expenditure- will facilitate more effective discharge of the Financial Adviser's responsibility. It is cardinal to the working of the scheme that the Financial Adviser should be associated with the formulation of schemes from the initial stage. The Financial Adviser will also be responsible for preparation of the Department's revenues and other Government dues. Maintains of an efficient accounting system is essential.for the purpose.
