Section 2 in Manipur Delegation of Financial Powers Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Administrative approval" means the formal acceptance by the Department concerned of the proposal for a scheme or project or original work (other than a petty work costing Rs. 5,000 or under) to be undertaken for the Department either by the Public Works Department or the Department to which the work may have been assigned by the Governor. Taken with the provision of funds in the budget for the specific work, it operates as a financial sanction to the work;(b)"Administrative Department" means the Administrative Departments of the Government of Manipur as notified from time to time and includes the Governor Secretariat;(c)"Appropriation" means the allotment of a particular sum of money by a competent authority from funds placed at his disposal, to meet special expenditure;(d)"Financial sanction" means the sanction of Government or of an authority to which power has been delegated to incur expenditure of public money including advances given for a specified purpose, and is subject to appropriation of funds;(e)"Finance Department" means the Finance Department of the Government of Manipur;(f)"Financial Year" means the period from 1st April to 31st March inclusive;(g)"Grade of Government servants" means a sub-division, according to pay of a class of Government servant;(h)"Head of Department" means the authority empowered by the Government to exercise the powers of the Head of a Department as specified in these rules. A list of such authorities is given in Schedule IV to these Rules;(i)"Head of an Office" means a Gazetted Government servant declared as such by the Government or by the Head of Department under whom he may be employed, with the concurrence of the Finance Department;(j)"Non-recurring expenditure" means expenditure other than recurring expenditure;(k)"Pay" means amount drawn monthly by a Government servant as defined in Fundamental Rules 9 (21) (a) (i);(l)"Public works" means civil works and irrigation, embankment and drainage works;(m)"Re-appropriation" means the transfer of funds from one primary unit of appropriation to another such unit;(n)"Recurring expenditure" means the expenditure which is incurred at periodical intervals;(o)"Subordinate authority" means a Department of the Government or any authority subordinate to the Government;(p)"Scheme" means a set of homogeneous activities or programme designed to achieve a specified objective in a limited time span. A scheme may include provisions of buildings and staff and also other expenses, both of recurring and non-recurring nature;(q)"Technical sanction" means the sanction of the competent authority to a properly detailed estimates for a work to be done;(r)"Rules of business" means the Rules of Business of the Government of Manipur, 1972, as amended from time time.
