Section 11 in Gujarat Government Rules of Business, 1990
11.
(1)no department shall, without previous consultation with the finance Department, authorise any order (other than an order pursuant to any general delegation made by the Finance Department).(a)which either immediately or by the repercussions, will affect the finance of the State, or which, in particular: -(i)involves any grant of land or, assignment of revenue or(ii)involves any concession, grant, lease or licence of mineral or forest rights or right to water, power or easement; or(iii)in any way involves any relinquishment of revenue or;(b)which relates to the number of grading or cadre of posts or the emoluments or other conditions of service having a direct financial bearing such as pay-scales, allowances etc. or posts.(2)No proposal which requires the previous consultation of Finance Department under sub-rule(1) but in which the Finance Department has not concurred, may be proceeded with unless a decision to that effect has been taken by the Council.(3)No re-appropriation shall be made by any department other than the Finance Department except in accordance with such general delegations as the Finance Department may have made.(4)Except to the extent that power may have been delegated to the departments, under rules approved by the Finance Department, every order of an administrative department convening a sanction to be enforced in audit shall be communicated to the audit authorities by the administrative department with endorsement on the order that the order is issued with the concurrence of the Finance Department or Financial Adviser, as the case may be.(5)Nothing in this rule shall be construed as authorizing any department including the Finance Department to make re-appropriations from one grant specified in the appropriation Act to another such grant.
