Section 83 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
83. General.
- Every institution shall be guided by the high standards of financial propriety. The principles on which emphasis is generally laid, are the following :-(i)Every official is expected to exercise the same vigilance in respect of expenditure as person of ordinary prudence would exercise in respect of expenditure of his own money.(ii)The expenditure should not be prima facie more than the occasion demands.(iii)No Authority should exercise its powers of sanctioning expenditure to pass an order which will be directly or indirectly to its own advantage.(iv)Money of the institution should not be utilised for the benefit of a particular person or section of the community unless(a)the amount of expenditure involved is insignificant; or(b)a claim for the amount could be enforced in a Court of Law; or(c)the expenditure is in pursuance of recognised policy or custom.(v)The amount of allowance granted to meet expenditure of a particular type should be so regulated that the allowances are not on the whole source of profit to the recipients.(vi)Institution is responsible for enforcing financial order and strict economy at every step.(vii)It should be ensured that not only the total expenditure is kept within the limits of the authorised appropriation but also that the funds allotted are expended upon objects for which they have been provided.
