Section 2(d) in Manipur Public Servants' Personal Liability Act, 2006
(d)"Irregular actions" means actions in form of appointment, engagement, work order, supply order, contract, Memorandum of Understanding, grant or commitment to grant a bereft, grant-h-aid or compensation, whether in exercise of a statutory power or otherwise, that are not consistent with or in accordance with the rules, speak order, and instructions of the Government and procedures as laid down and amended from time to time;
