Section 11(1) in Gujarat Government Rules of Business, 1990
(1)no department shall, without previous consultation with the finance Department, authorise any order (other than an order pursuant to any general delegation made by the Finance Department).(a)which either immediately or by the repercussions, will affect the finance of the State, or which, in particular: -(i)involves any grant of land or, assignment of revenue or(ii)involves any concession, grant, lease or licence of mineral or forest rights or right to water, power or easement; or(iii)in any way involves any relinquishment of revenue or;(b)which relates to the number of grading or cadre of posts or the emoluments or other conditions of service having a direct financial bearing such as pay-scales, allowances etc. or posts.
