Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1) in The M.P. Zila Panchayats (Accounts) Rules, 1999

(1)The payment of advances to the President, Vice-President, Members and employees, for travelling or any expenditure shall not be made without prior sanction of the Chief Executive after due authorisation by the Zila Panchayat.