Section 10 in Bihar Police Sub-ordinate Services Commission Rules, 2017
10. Financial Powers.
(1)Within the budget allocation, the Commission shall have the power to sanction expenditure for office administration except purchase of a motor vehicle.Provided that the Commission shall have full power to purchase for conducting the examinations and other departmental purchase to execute the contract and to sanction any other expenditure for office administration. For the contingent expenses, the Chairman shall have powers under rule 110(2) of the Bihar Financial Rules.(2)The Commission shall have power to sanction the advances and withdrawals of money more than Rs. (1,00,000/-) One Lakh from treasury for conducting of examination as per the terms and conditions laid down in Rule-177 of Bihar Treasury Code. The Chairman of the Commission shall have this power up to Rs. One Lakh. In cases related to purchase, advance money shall be drawn from treasury only when there is such condition in the approved tender.(3)Procedure laid down in item 39 of appendix 5 of the Bihar Financial Rules Part-II shall be applicable in the matters related to expenditure to be incurred on printing of question papers and evaluation of answer sheets.(4)Expenditure by the Commission shall be deductable under Major Head-2051- Public Service Commission, Sub Major Head -00- Minor Head- 103- Staff Selection Commission, Sub Head-0003- Bihar Police Sub-ordinate Services Commission, Bill Code-N2051001030003.(5)The Commission shall keep the amount received from Government and the amount received by miscellaneous receipts in a bank by opening an account. There shall be separate bank account for the fees received from the candidates and this amount shall be deposited in the treasury under Major Head-0051-Public Service Commission, Sub Major Head -00- Minor Head- 105- State Public Service Commission Examination Fee, Sub Head-0004- Bihar Police Subordinate Services Commission Examination Fee, Bill Code- R0051001050004 immediately by the end of the month. The detail of the revenue received as fee shall be sent to the Department every year.
