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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(5) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

(5)Expenditure.-Expenditure of this fund can be made for the following purposes :-
(a)Committee will not sanction for use other than purposes shown in sub-rule (2);
(b)Managing Director cannot incur any expenditure without the recommendation of the committee;
(c)Committee shall ensure stipulations of payment and amount of maximum grant for each project based on progress of the project;
(d)Utilization Certificate and certification in respect of expenditure of the amount given from the fund shall be sent to the Chief Accounts Officer. Chief Accounts Officer may issue suitable guideline directive in this regard;
(e)Accounts of expenditure drawn from this fund shall always remain open for inspection by officials of the Board.