Section 20(4) in The M.P. Zila Panchayat (Business) Rules, 1998
(4)In scrutinizing any proposal on which the General Administration Committee is consulted under Rule 3 of Chapter I it shall be the duty of the committee to point out if the proposal involves the breach of any principle of sound finance or any of the canons of financial properly.(i)Every office-bearer and officer of Zila Panchayat should exercise vigilance in respect of expenditure incurred from District Panchayat Fund in the same manner as a person of common prudence would exercise in respect of the expenditure out of his own money;(ii)No authority should exercise its powers of sanctioning expenditure to pass a resolution which would be directly or indirectly to its own advantage;(iii)Any authority shall not exercise his powers for sanctioning expenditure which directly or indirectly beneficial to him;(iv)District Panchayat Fund should not be utilized for benefit of a particular person or section of community unless :-(a)the amount of expenditure involved is insignificant; or(b)a claim for the amount could not be enfored in a Court of law; or(c)the expenditure is not in pursuance of a recognised policy or custom.(v)The amount of allowances such as travelling allowance granted to meet expenditure of a particular type, should not be so regulated so that the allowance become a source of profit to the recipients.
