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] [Entire Act]

State of Haryana - Section

Section 18 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980

18.

The Finance Section of the Board shall be consulted before the issue of orders relating to all proposals which affect the funds of the Board and in particulars -
(a)subject to financial delegation made in favour of Chief Executive Officer and other officers of the Board, proposals to add any post or abolish any post from the Board's service or to vary the emoluments of any posts;
(b)proposals to sanction an allowance or special or personal pay for any post or class of posts to any servant of the Board.
(c)proposals involving abandonment of revenue or involving an expenditure for which no provision has been made in the budget.