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State of Manipur - Section

Section 9 in Manipur Delegation of Financial Powers Rules, 1995

9. Communication of financial sanctions.

- (i) All orders conveying sanction to expenditure or advance of public shall be communicated as follows :
(a)If the order is issued by an Administrative Department in exercise of powers delegated under these rules, by the Commissioner, Secretary, Special Secretary, Additional Secretary, Joint Secretary, Deputy Secretary, Under-Secretary, of the Department or by any other officer as may be specially empowered under any Rules of Business, the order should clearly mention the item number and the Schedule of these rules under which the sanction has been accorded. In the cases covered by these rules where the expenditure has been sanctioned with the concurrence of the Finance Department, by the Commissioner Secretary, Special Secretary, Additional Secretary, Joint Secretary, Deputy Secretary, Under-Secretary to the Government in Administrative Department or any other officer of that Department as may be specially empowered under any rules of business, there shall be specific mention in the sanction order that the concurrence of Finance Department has been obtained in form of a specific U.O. No. to be allotted by the Expenditure Section of the Finance Department;
(b)The sanction orders issued under these Rules by the Administrative Department shall be issued under the signature of officials as per limits given below :
Under-Secretary Up to Rs. two lacs.
Dy./Joint/Addl./Spl. Secretary. Up to Rs. five lacs.
Secretary/Commissioner. above Rs. five lacs.
(c)If the order is issued the Head of Department or authority subordinate to him to whom the power to sanction has been delegated by that authority or any gazetted officer authorised with the approval of the Finance Department to sign for him, mentioning the serial number and the Schedule of these Rules under which the sanction has been accorded :
Provided that the copies of the sanctioning memorandum for the Accountant General, Manipur shall be forwarded by an office not below the rank of Under-Secretary duly signed by him, 'in ink' in the case of Administrative Department. In the case of the Heads of Department, copies of such memorandum shall be forwarded under the signature 'in ink' of the Accounts Officer of the Department or of a gazetted officer authorised with the previous consent of the Finance Department;
(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.