Section 14 in The M.P. Zila Panchayats (Budget Estimates) Rules, 1997
14. Provision in the Budget is not a sanction.
- The Sanctioning of the budget shall not by itself be deemed to authorise the Zila Panchayat to the incurring of all the expenditure provided therein unless the individual scheme or items with details of expenditure and staff have been already approved by the Zila Panchayat or any other competent authority. Broadly these details should be got approved before the budget is sanctioned. If any item is proposed to be taken up at a later stage the detailed sanction shall be invariably obtained before any expenditure is incurred on that item, Orders of the competent authority for the sanction of any item included in the budget* shall be invariably obtained before any expenditure is incurred on that item.
