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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(1)Care shall be taken not only to see that the total expenditure is kept within the limits of authorized appropriation but also that the Funds allotted are spent in the interest and service of Panchayat Samiti or the Zila Panshad, as the case may be, and upon the objects for which provision has been made in its budget. In order to exercise proper control over expenditure, the Executive Officer or the Chief Executive Officer, as the case may be, shall keep himself closely acquainted with the progress of expenditure, commitments made, and liability incurred but not paid.