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

State of Odisha - Subsection

Section 5(4) in Delegation of Financial Powers Rules, 1978

(4)Where a scheme has been reserved for further scrutiny, the Administrative Department shall immediately communicate the particulars to the concerned Head of Department so that expenditure may be regulated suitably. The Department shall also take steps to get the schemes cleared expeditiously and place the full Budget provision at the disposal of the Controlling Officers without avoidable delay.