Section 4 in The Haryana Contingency Fund Rules, 1967
4.
Application for advances from the Contingency Fund, shall be referred to the Finance Department by the Administrative Department after obtaining the approval of the Minister concerned. The application shall give (i) brief particulars of the additional expenditure involved, (ii) the circumstances in which provision could not be included in the Budget, (iii) why its postponement is not possible, (iv) the amount required to be advanced from the Fund, with full cost of the proposal for the year, for part of the year, as the case may be and (v) the grant or appropriation to which the expenditure will be debited.
