Section 3(1) in Manipur Delegation of Financial Powers Rules, 1995
(1)It is a primary condition of the exercise of all financial powers that public revenues may be spent only on legitimate objects of public expenditure. In spite of the sanction accorded under these delegations, no expenditure can be incurred unless funds to cover the charge during the year have been provided. So when applying for sanction of competent authority to any expenditure, it should invariably be specified, how it proposed to be met. The sanctioning authority should also include on the body of the sanction how the fund is to be provided.
