Section 15 in Delegation of Financial Powers Rules, 1978

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State of Odisha - Section

Section 15 in Delegation of Financial Powers Rules, 1978

15. Power to write off of losses.

(1)Powers specified herein to write off of losses may be exercised by the appropriate authority provided that -

(a)the loss does not disclose a defect in rules or procedure the amendment of which requires orders of higher authority or concurrence of the Finance Department;

(b)there has not been any serious negligence on the part of any Government servant which may call for disciplinary action by a higher authority.

(2)Write off of losses of cash in Treasury whether in course of remittance or out of Treasury balance and of over-payment made to Government servants are governed by separate rules.

(3)For the purpose of assessment of the value of stores, the book value should be taken where price accounts are maintained and Replacement Value in other cases.

(4)Subject to the above condition the general power of different authorities to sanction write off of losses will be as follows :

	Authority	Extent of powers
(a)	Administrative Department	Rs. 15,000 in each case
(b)	Member, Board of Revenue	Rs. 10,000 in each case
(c)	Heads of Departments	Rs. 7,500 in each case
(d)	Collectors	Rs. 3,000 in each case
(e)	Heads of other Subordinate Offices	Rs. 1,500 in each case

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State of Odisha - Section

Section 15 in Delegation of Financial Powers Rules, 1978

15. Power to write off of losses.