Section 10 in The Orissa Government Rules of Business
10.
(1)No department shall without previous consultation with the Finance Department authorise any orders (other than orders pursuant to any general delegations made by the Finance Department) which either immediately or by their repercussions, will affect the finances of the State or which in particular, either-(a)relate to the number or gradings or cadres of post or the emoluments or other conditions of service or post; or(b)involve any grant of land or assignment of revenue or concession, grant lease or licence of mineral or forest rights or a right to water, power or any easement or privilege in respect of such concession; or(c)in any way involve any relinquishment of revenue.(2)No proposal which requires previous consultation with the Finance Department under Sub-rule (1) of this rule but in which the Finance Department has not concurred, may be proceeded with unless a decision to that effect has been taken by the Cabinet.(3)No re-appropriation shall be made by any department other than the Finance Department except in accordance with such general delegations as the Finance Department may have made.(4)Except to the extent that power may have been delegated to the Departments under rules approved by the Finance Department, every order of an Administrative Department conveying a sanction to be enforced in audit, should be communicated in the manner as prescribed by the Finance Department from time to time.(5)Nothing in this rule shall be construed as authorising any department including the Finance Department, to make re-appropriations from one grant specified in the /Appropriation Act to another such grant.
