Section 17(e) in Delegation of Financial Powers Rules, 1978
(e)In respect of schemes/proposals which have not been cleared by the Finance Department at the stage of pre-Budget scrutiny. Administrative Department may, pending reference of those schemes/ proposals to the Finance Department, sanction expenditure for the first four months of the financial year, that is, till the end of June, subject to the following conditions :(i)The sanction shall ordinarily be restricted to continuing posts and normal requirements of contingent and travelling expenditure and grants-in-aid stipends and scholarships in respect of continuing schemes. Prior concurrence of the Finance Department will be necessary for continuance of posts created for time-bound operations, purchased of tools, plants, vehicles and heavy machinery and contingent expenses exceeding Rs. 1 lakh.(ii)It shall be the responsibility of the Administrative Department to communicate the particulars of schemes/ proposals for further scrutiny to the Head of Department concerned for regulating the expenditure suitably. The Department shall also take steps to get the schemes/ proposals cleared expeditiously so that full expenditure may be authorised without avoidable delay.
