No. 25A/SA/959/960, dated 2-2-1968.Sub.-Incurring of expenditure in excess of sanctioned grant.The Chief Secretary to Government of Rajasthan vide his letter No. F. 9(3)/FD/Gen/R/67, dated 20-10-67 has administered a warning that "any breach of financial rules, particularly in the way of unauthorised expenditure will be viewed seriously and such unauthorised expenditure is liable to be recovered from the salary of the officer who may have been responsible for incurring the liability". It is, therefore, enjoined upon all Divisional Officers that booked expenditure and pending liabilities should not be allowed to exceed the sanctioned budget allotment for every work of unit of appropriation. In case, verbal orders are given by higher authorities at site or elsewhere the same should be promptly got confirmed in writing within a week unhesitatingly.
