Section 37(2) in The M.P. State Road Transport Corporation Rules, 1962
(2)It shall be the responsibility of [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] to see that no payment from the Madhya Pradesh State Road Transport Corporation Fund is made which is not covered by an existing budget grant or by an approval given under Rule 30, or which cannot be met from the Contingency Fund. Where any demand for payment is received and it is not possible to make the payment in view of this limitation, [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] shall place the case before the Corporation with a request to secure the approval of the State Government under Rule 30 for the payment. The payment shall be made only after the approval of the State Government is received.
