Section 11(a) in Manipur Delegation of Financial Powers Rules, 1995
(a)Notwithstanding anything contained in these Rules, no orders of sanction amounting to Rs. 50,000 and above should be issued in respect of the following items of expenditure unless the approval of the Economy Board has been obtained :(i)Air conditioners, luxury fittings to the vehicles;(ii)Purchase of new vehicles/machineries/bulldozers/tractors etc.;(iii)Electric typewriters, dedicated word processors, intercom equipments, electronic stencil cutters, dictaphones, tape recorders, photo copiers, copying machines, franking machines, addressographs, filing and indexing system, computers including personal computers VCP/VCR, refrigerators or hot air connector, generating set, duplicating machine, calculators and other machines;(iv)Costly furniture including carpets, luxurious revolving chairs.
