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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(1)Every officer incurring or authorising expenditure on behalf of the Panchayat Samiti or Zila Parishad shall be guided by canons of financial propriety. He is responsible for enforcing financial order of strict economy at every step.