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State of Madhya Pradesh - Section

Section 20 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

20. Sanction of bill.

(1)No item of expenditure shall be sanctioned by the Market Committee unless a certificate in the following form has been furnished in respect thereof :Form of CertificateRs.The amount may be met from the budget allotment of :The amount spent under this head up-to-date is :The amount sanctioned up-to-date but not spent is :The amount to be sanctioned now is :......................................................................................................................................................Total......................................................................................................................................................The balance remaining will be
(2)If there is no budget provision under the head concerned and the Market Committee decides to find the amount by re-appropriation from another head, the word "by re-appropriation" shall be added after the word "met".
(3)The certificate shall be entered in the agenda, circulated before the meeting and if accepted by the Market Committee, it need not to be written again as part of the resolution in the minutes book. If, however, the committee makes any alteration either in the amount of expenditure or in the head from which the expenditure is to be met, the certificate as amended shall form part of the resolution of the Market Committee and be entered as such in the minutes book.