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State of Haryana - Section

Section 48 in Haryana Municipal Business Bye-laws 1981

48. Permanent advance. [Section 31(1)].

- Each Head of Department may be provided with such permanent advance as the [Committee] [Substituted the words by 'Chief Executive Officer' vide Notification, dated 21.4.1995.] may consider suitable to meet petty expenditure and out of the sum so provided, the Head of the Department may sanction temporary imprests to responsible subordinates who shall render accounts for the expenditure incurred by them within a specified period and in any case before the close of each month.[49. Power to sanction expenditure [Section 31 (L)]. - (1) The President, Executive Officer and Secretary shall have the power to sanction non-recurring contingent expenditure up to the limits specified below subject to funds being available under the head of contingencies:-
(a) President Upto Rs. 5000 in any case.
(b) Chief Executive Officer Upto Rs. 3000 in any one case.
(c) Secretary Upto Rs. 1000 in any one case.]
(2)The Head of Department shall have the power to sanction excesses on expenditure already sanctioned by the Committee upto 5 per cent of the original sanction or Rs. 250/- whichever is less :Provided that the excess is on account of variation in incidental expenses like insurance, freights, sales tax, etc., or is due to small variations in rates approved by the Committee.] [Substituted vide Notification, dated 21.4.1995.]