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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in Delegation of Financial Powers Rules, 1978

(3)Allotments in respect of schemes/proposals reserved for further scrutiny should be restricted to the normal requirements for four months, that it till the end of June, to meet the expenditure on continuing posts, contingencies and travelling allowance. Allotments for grants-in-aid, stipends and scholarships for continuing programmes should be subject to similar restrictions.