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State of Manipur - Section

Section 12 in Manipur Delegation of Financial Powers Rules, 1995

12. Sanction of Project Investment Board (PIB). - (a) No proposal involving of any Project/Scheme and expenditure thereof shall be given administrative approval by the administrative department or shall be posed for funding by way of loans etc. from any financing institution or agency and no expenditure clearance shall be given by the Finance Department without obtaining prior approval of the Project Investment Board. This condition will also cover the cases of assistance/grants-in-aid to the new Organisations/NGOs from the State/Central Government where the assistance/grants-in-aid recommended/proposed is more than Rs. one lac.

The manner of obtaining approval of PIB is described below :
(b)The concerned departments would prepare a detailed memorandum for consideration of the PIB and furnish the copies of the proposal to FD in advance to enable it to process and place the matter before the PIB. Each memorandum should indicate the objective of the proposal, its technical details, feasibility, economic and financial viability, investment and cost benefit analysis and method/source of financing/funding over a period of time. FD would provide necessary Secretarial Support for PIB. The Proposals when received from the Departments would be circulated to the concerned Departments/Members in advance for their views which would be submitted along with the comments of the Administrative Department thereon PIB at the time of its consideration.
(c)Constitution of PIB. - Constitution of the Project Investment Board for pre-sanction scrutiny and examination of expenditure/investment proposals shall be as follows :
(i) Chief Secretary. - Chairman.
(ii) Commissioner/Secretary (Planning). - Member.
(iii) Commissioner/Secretary (concerned Department) - Member.
(iv) Commissioner/Secretary (Finance). -Member Secretary.