1150. Control of contingent expenditure. [§ 12, Act V, 1861].
- The head of the office shall be personally responsible for any excess expenditure over his contract grants. Though an allotment is made in a lump sum under the heads "Contract contingencies" and "Other contingent charges", disbursing officers shall invariably watch expenditure with reference to the detailed heads. Relieving officers who have grounds for complaint against their predecessors of excessive expenditure shall enter such complaint in the memorandum of taking over charge (B. P. Form No. 201) and attach to it a statement of the actual expenditure incurred.Note. - See rule 88 of the Bengal Financial Rules.
