27. [ Provision of funds, expenditure and accounts. [G.I. No. 121, dated 14th March, 1900, and P.G. No. 143, dated 31st March, 1900.]
- Subject to the arrangements for securing due budget provision and the allotment of funds to meet the expenditure of the Jail Department, made under the orders of the Local Government in that behalf, the entire control over all expenditure on the maintenance of jails and on all matters in any way relating or incidental to, or connected with the administration of Jails, shall vest in the Inspector-General :]Provided that the Inspector-General shall in all respects comply with the requirements as to the submission, of estimates the expenditure of money, the management and audit of accounts and the like of the Accountant- General of the Punjab, and of the rules and order of Government in the Accounts Department :Provided further that the expenditure incurred on -(a)public works;(b)the supply of stationery and the like;(c)the supply of medical stores; and(d)the Indian Stores Depot;shall be regulated according to the rules, and by heads of the Departments concerned.
