Section 52 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
52. Liability not to be incurred without budget provisions. [Section 209.]
- No expenditure from the fund shall be incurred, save as may otherwise be provided in these rules, unless, -(1)the necessary budget provision to cover the charges exists; and(2)there exists a special or general sanction of the competent authority for the same.Note : Mere existence of budget provision will not constitute an authority in itself to incur the expenditure.
