Section 20 in Delegation of Financial Powers Rules, 1978

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

State of Odisha - Section

Section 20 in Delegation of Financial Powers Rules, 1978

20. Powers of subordinate authorities.

- Head of Offices other than those in the Secretariat and Heads of Departments shall have powers to sanction contingent expenditure subject to the following conditions:-

(a)No expenditure shall be incurred without valid appropriation or re-appropriation sanctioned by the competent authority.

(b)Rules for supply of articles for public services contained in the Orissa General Financial Rules and subsidiary instructions and orders, if any;

(c)No contingent expenditure involving any departure from rules, orders, restrictions or scales shall be incurred nor shall any liability be under taken in connection therewith except with prior concurrence of the Finance Department.

(d)[ Subject to the conditions mentioned above the general powers of the Heads of Offices to sanction contingent expenditure will be as follows : [Substituted by F.D. No. 38595 dated 7.9.1992.]

	Authority	Extent of powers
		Recurring	Non-recurring
	(1)	(2)	(3)
(i)	Collectors	Rs. 6,000 per annum in each case	Rs. 15,000 in each case
(ii)	Heads of Subordinate	Rs. 2,000 per annum in each case	Rs. 5000 in each case.]

(e)In respect of the items mentioned in Annexure 'D' the restrictions/ clarifications/monetary limits specified there in shall also be applicable.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Section

Section 20 in Delegation of Financial Powers Rules, 1978

20. Powers of subordinate authorities.