Section 5 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
5.
(1)No section shall without previous consultation with the Finance Section authorise any orders (other than orders pursuant to any general delegation made by the Board) -(a)which immediately or by the consequent repercussions in any manner affect the funds of the Board; or(b)relate to the number, grading or cadre of posts or the emoluments or other conditions of service of posts.(2)No appropriation shall be made by any section other than Finance Section, except in accordance with such general delegation, as the Board may have made.(3)Except to the extent that power may have been delegated to a section by the Board, every order of an Administrative Sections conveying sanction to be enforced in audit shall be communicated to the audit authority by the Finance Section.
