Section 10 in Jammu and Kashmir Government Business Rules, 2008
10.
(1)Unless the case is fully covered by powers to sanction expenditure or to appropriate or re-appropriate funds, conferred by any general or special orders made by the Finance Department, no department shall without the previous concurrence of Finance Department issue any orders which may:(a)involve any abandonment of revenues or involves any expenditure for which no provision has been made in the Appropriation Act;(b)involve any grant of land or assignment of revenue or concession, grant, lease or licence or mineral or forest rights or a right to water, power or any casement or privilege in respect of such concession;(c)relate to the number or grade of posts or to the strength of a service, or to the pay or allowance of Government servants or to any other conditions of their service having financial implications; or(d)otherwise have a financial bearing whether involving expenditure or not:Provided that no orders of the nature specified above shall be issued in respect of the Finance Department and the departments and agencies thereunder, without the previous concurrence of the General Administration Department.(2)Unless the case is fully covered by a decision or advice previously given by that department, the General Administration Department shall be consulted on all matters involving:-(a)the determination of the methods of recruitment and conditions of service of general application to Government servants in civil employment; and(b)the interpretation of the existing orders of general application relating to such recruitment or conditions of service.(3)Subject to the general provisions of rule 8, no proposal which requires the previous consultation of the Finance Department under this rule, in which the Finance Department has not concurred, may be proceeded with unless a decision to that effect has been taken by the Cabinet.(4)Except to the extent that power may have been delegated to the Departments under rules approved by the Finance Department, every order of an Administrative Department conveying a sanction to be enforced in audit shall be communicated to the audit authorities by the Finance Department.(5)Nothing in this rule shall be construed as authorising any department, including the Finance Department to make re-appropriations from one grant specified in the Appropriation Act to another such grant.
