Section 9 in Bihar Staff Selection Commission Rules, 2003
9. Financial Powers.
(1)Within the budget allocation the Commission shall have the full power of the Department to purchase, to execute contract and to sanction any other expenditures for office administration except purchase of a motor vehicle and computer exceeding Rs. One Lakh. Provided that the Commission shall have the power to execute contract and to sanction any other expenditure exceeding Rs. one lakh for conducting the examination. For the contingent expenses the Chairman shall have the power under rule 110 (2) of Bihar Financial Rules.(2)The Commission shall have power to sanction advance and draw of money from treasury for more than Rs. ten thousand (10,000) for conduct of examination as per the terms and conditions laid down in Rule 300 of Bihar Treasury Code. The Chairman of the Commission shall have this power upto Rs. 10,000. In cases related to purchase, advance money shall be drawn from treasury only when there is such condition in the approved tender.(3)Procedure laid down in Item 39 of Annexure 5 of the Bihar Financial Rules Part-II shall be applicable in the matters related to printing of question papers and evaluation of answer sheets.(4)The Commission shall keep the amount received from Government and the amount received by miscellaneous receipts in a bank by opening an account. There shall be a separate bank account for the fees received from the candidates and this amount shall be deposited in the treasury under receipt Head "0051 public service commission- 104 staff selection commission- examination fee" immediately in any case by the end of the month. The detail of the revenue received as fee shall be sent to the department of Personnel and Administrative Reforms every year.
