Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Manipur - Section

Section 4 in Manipur Delegation of Financial Powers Rules, 1995

4. Effect of sanction.

- (i) Sanction to any given expenditure becomes operative as soon as funds have been made available to meet the expenditure by valid appropriation or re-appropriation.
(ii)A Sanction to recurring expenditure becomes operative when funds to meet the expenditure of the first year are made available by valid appropriation or re-appropriation and remains effective for each subsequent year subject to appropriation in such years and subject also to the terms of the sanction.
(iii)Disbursing Officers must be careful to observe that no sanction whether recurring or non-recurring, and whether given in an authorised code or otherwise, is acted upon if appropriation has ceased to be so made in any year.
(iv)No expenditure should be incurred until the budget has been communicated or authorisation for the purpose has been made.