Section 49(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)No expenditure shall be incurred for which there is no budget provision unless it can be met by re-appropriation from savings under other heads or by a supplementary in the available reserve which should be sanctioned unanimously at a meeting of the Market Committee and approved by the [Director]. [Substituted Inserted Deleted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975 and again by Notification No. F. 10(191 )/Agriculture II/Group II-B/74, dated 24.9.1986-Rajasthan Gazette, Extraordinary, Part IV-C, dated 24.9.1986, p. 119, dated 24.9.1986.][50. Works to be included in the budget. - No works for which forecast estimates have not been previously prepared and sanctioned by the engineer appointed by the Board shall be included in the budget.] [Substituted Inserted Deleted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975.][51. x x x] [Substituted Inserted Deleted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975][52. Execution of works. - All works to be taken up by the Market Committees shall be executed and carried out by the Board in such manner as may be decided by the Board from time to time:[ijUrq jkT; ljdkj eaMh lfefr dks [Substituted Inserted Deleted by Notification No. F. 10(19)/Agriculture/Group II/74, dated 4.7.1975-Rajasthan Gazette, Part IV-C, dated 10.7.1975, dated 4.7.1975] [8-00 yk[k :0] dh lhek rd dk lafuekZ.k ;k ejEer dk;Z djkus ds fy, izkf/kd`r dj ldsxhA [Substituted by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.][Substituted by Notification No. F. 10(4)/Agriculture/Group II-B/73, dated 24.6.1986-Rajasthan Gazette, Extraordinary, Part IV-C, dated 25.6.1986, p. 89, dated 24.6.1986.]]Provided further that the detailed estimates and plans of the works for all such works shall be approved by engineer appointed by the Board before such execution.
