Section 10 in Collection of Income and the Incurring of Expenditure Rules
10. [ No expenditure without budget sanction. [Substituted by G. O. Ms. No. 716, C. T. & R. E., dated the 29th June 1987.]
(a)No expenditure which is not sanctioned in the budget shall be incurred without the previous sanction of the Assistant Commissioner, [Joint Deputy or the Commissioner, as the case may be].(b)No expenditure exceeding Rs. 1,500 shall be incurred on any individual music performance and other entertainment on festival and other occasions.Expenditure over and above this limit shall, however, be permissible if any devotee or kattalaidar or ubayadar makes a donation specifically for this purpose.(c)No expenditure shall be incurred on advertisements in newspapers, etc. except in the following cases:-(i)Inviting tenders and quotations for works sanctioned by competent authorities and also for leases and sales;(ii)Publications of information, particulars, etc. in Railway time table;(iii)Publications of important annual festival programmes;(iv)Clearing of doubts in the minds of the public which may, in any way, defame the reputation of the institution; and(v)Calling for applications for posts which may have to be filled up by technical or highly experienced persons.(d)No books or newspapers which are affiliated to any political party shall be purchased or subscribed for libraries or for reading rooms maintained by religious institutions.]
