Section 22(c) in Delegation of Financial Powers Rules, 1978
(c)The duties and responsibilities of the Financial Advisers/ Assistant Financial Advisers are defined and detailed in Annexure E. The Financial Advisers should not be saddled with pure administrative functions and items of work of miscellaneous and routine nature as that may hamper in due discharge of the duties and responsibilities specifically entrusted to them. The Financial Adviser and Chief Accounts Officer/Accounts Officers attached to the Heads of Departments and other offices shall mutatis mutandis discharge the duties and functions entrusted to the Financial Advisers/Assistant Financial Advisers attached to the Departments.
