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State of Odisha - Section

Section 51 in The Orissa Bhoodan and Gramdan Rules, 1972

51. Expenditure.

(1)All payments out of the Grama Parishad fund shall be made only after, bills are passed by the President or by any person duly authorised in that behalf by the Parishad.
(2)No expenditure shall be incurred without budget provision and sanction of the President, supported by a Resolution of the Parishad to incur such expenditure.