Section 10 in Manipur Delegation of Financial Powers Rules, 1995
10. Authentication of sanctions.
- In all cases where sanction is issued with the concurrence of Finance Department amounts above Rs. Ten lacs the Administrative Department shall obtain authentication of sanctions from the Finance Department on the body of the Sanction Orders. No treasury shall allow drawal of funds on the basis of sanction orders above Rs. Ten lacs unless they are authenticated by the authorised official of FD in the above manner.
