Section 6 in The Meghalaya Fiscal Responsibility and Budget Management Act, 2006
6. Measure to ensure Fiscal Discipline.
(1)Government or the authorities exercising delegated financial powers shall first issue administrative approval or financial sanction, for the work or the order of supply as the case may be, in compliance with the existing rules, procedures and guidelines and further rules, procedures and guidelines that may be prescribed from time to time before awarding any work or starting a construction work or awarding an order of supply of goods and services which create a liability on the Consolidated Fund of the State.(2)Each department shall maintain a register of works and order of supplies of goods and services, liabilities incurred against these works and orders of supplies, liabilities cleared and liabilities awaiting clearance, in a format as may be prescribed and Government may make rules not to sanction new works if the outstanding liabilities in a department exceed such limit as may be prescribed.(3)Government or the appointing authorities under it shall give appointments only against sanctioned posts and in accordance with the laid down rules, procedures and orders.Explanation. - The appointing authorities under this clause shall include the appointing authorities of the autonomous bodies including Public Sector Undertakings, Companies, Statutory Bodies, Trust, Societies and Cooperative Societies under the State Government.(4)Notwithstanding any other provision contained in any Act or Rules, no new post shall be created in any department of the State Government or in Autonomous Bodies including Public Sector Undertakings, Companies, Statutory Bodies, Trust, Societies and Cooperative Societies, which are under the State Government, without prior concurrence of the Finance Department of Government.(5)No appointment shall be made by Government or the appointing authorities under it in leave vacancies.(6)Notwithstanding any provision contained in any Act or Rules, the select list prepared for the fresh appointments to vacant sanctioned posts shall contain names equal to the number of vacant posts notified at the time of calling for applications for filling up the posts plus 10% of that number or two whichever is higher.
