When proposals for a new scheme or a new service not contemplated in the budget are placed at a meeting of the Council of Ministers, details should be furnished showing the nature and condition of the scheme.To enable the Accountant-General to compare the details and conditions with those enumerated by the sanctioning authority in its subsequent orders of sanction, the Accountant General should be supplied when the sanction is conveyed to him under Rule 67, with relevant extracts from the proceedings of the meeting of the Council of Ministers.Section IVIndication of the Source of Appropriations in the Sanction to Expenditure
