Section 10 in Bihar Technical Staff Selection Commission Rules, 2015
10. Financial Powers.
(1)Within the budget allocation, the Commission shall have the power to sanction expenditure for office administration except purchase of a motor vehicle and computer exceeding Rs one Lakh:Provided that The Commission shall have full power to execute, the contract and to sanction any other expenditure for office administration. For the contingent expenses, the Chairman shall have power under rule 110 (2) of The Bihar Financial Rules.(2)The Commission shall have power to sanction advance and draw of money from treasury for more than Rs. (1,00,000/-) One Lakh for conducting of examination as per the terms and conditions laid down in Rule 300 of Bihar Treasury Code. The Chairman of the Commission shall have this power upto Rs. One lakh. In cases related to purchase, advance money shall be drawn from treasury only when there is such condition in the approved tender.(3)Procedure laid down in Item 39 of appendix 5 of the Bihar Financial Rules Part II shall be applicable in the matters related to expenditure to be incurred on printing of question papers and evaluation of answer sheets.(4)The Commission shall keep the amount received from Government and the amount received by miscellaneous receipts in a bank by opening an account. There shall be separate bank account for the fees received from the candidates and this amount shall be deposited in the treasury under Main Head-0051- Public Service Commission, Sub Main Head-00-Small Head-105- State Public Service Commission Examination Fee-Sub Head- 0003-Bihar Technical Staff Selection Commission Examination Fee, Bill Code-R- 0051001050003" immediately by the end of the month. The detail of the revenue received as fee shall be sent to the General Administration Department every year.
