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State of Mizoram - Section

Section 21 in The Mizoram Aided College Employees Rules, 1990

21. Expenditure and loans.

(1)
(a)No college fund(s) shall be spent for any items, other than those relating to the management and functioning of the college and except for the purpose or purposes, as the case may be, for which it has been granted.
(b)No expenditure of college fund shall deviate from the annual plan without the prior sanction of the Governing Body.
(2)No loan, with or without interest, shall be given to any person from the college lands without the prior approval of the Governing Body. However release tor payment of an employee's salary in advance may be granted on the condition that-
(a)such payment shall not exceed the total monthly emoluments of the employee; and
(b)the employee has applied for such payment is writing undertaking that it shall be deducted from his/her salaries for the month for which the advance payment is given.