Section 13 in The Orissa Dental Council Rules, 1969
13.
The sanction of the budget shall not by itself be deemed to authorise the Council incur all the expenditure provided therein. The orders of the competent authority for the sanction of any item included in the budget should be obtained before expenditure is incurred on that item and expenditure shall not be incurred on schemes provided in the budget until after funds are made available by the agencies sponsoring the Schemes and are taken credit of in the State Council Funds.
