Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 65 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

65. Incurring of expenditure.

(1)No expenditure from the Market Committee Fund or From the Market Board Fund and Market Development Fund, as the case may be, shall be, incurred unless-
(a)the expenditure is sanctioned by an order of the authority competent to sanction such expenditure; and
(b)sufficient funds have been provided for such expenditure in the budget for the year or by re-appropriation of funds.
(2)No expenditure shall be sanctioned by the market committee or Board, as the case may be, unless a certificate in the following form has been furnished in respect thereof.Form of Certificate
  Rs. P.
The amount of the budget allotment.  
The amount spent under this head up-to-date.  
The amount sanctioned up to date, but not spent.  
The amount to be sanctioned now.  
Total  
The balance remaining.