Section 19 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
19. Funds.
- The NDTL shall have its own fund to which all the receipts including the Grant-in-aid from the Government of India shall be deposited. The accounts shall be kept in any nationalized bank and all withdrawals there from shall be authorized by CEO till detailed delegation of powers with the approval of the competent authority are framed. Proper accounting of the receipts and payments along with necessary vouchers and registers shall be kept under the custody of Finance Officer (F.O) for production to audit or any other authority as may be prescribed.The same canons of financial propriety which govern expenditure from public funds will be followed on matters of the expenditure from the NDTL fund. In brief, the following principles may be followed :-
