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State of Bihar - Section

Section 214 in Bihar Financial Rules, 1950

214.

Government may sanction expenditure on ceremonies connected with the inauguration of important public works, e.g. the laying of foundation stones of public buildings, the opening of canals, the opening of bridges other than those constructed from railway funds, etc.Note. - The expenditure on such functions should be limited to the minimum absolute necessary and the Finance Department should be afforded full justification for any such contemplated outlay before any commitments are entered into with regard to it.