1091. Applications or proposals requiring sanction of Inspector-General or higher authority.
- In submitting applications or proposals which require the sanction of a higher authority, Superintendents shall see that facts are fully stated and all available materials given to enable the authority to come to a decision-(a)For instance, in applying for an extra grant, the reasons why the sanctioned allotment has been exceeded should be stated, and if it throws light on the matter the expenditure in previous years should be stated.(b)In applying for additional establishment, temporary or permanent, the application shall be supported by facts and figures. Detailed instructions are given in rule 68 of the Bengal Financial Rules.(c)Whenever proposals are submitted entailing expenditure, it shall be clearly stated from what head of the sanctioned budget the cost is to be met. If there is no budget provision a reappropriation statement (Bengal Form No. 2537) shall be submitted. If no reappropriation is possible, this shall be stated, and it should be explained why the proposal cannot be postponed to the next financial year and why the need for the expenditure was not foreseen in time for its inclusion in the budget estimates.
