Section 10(1) in The Orissa Government Rules of Business
(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.
