Section 3(3) in Manipur Delegation of Financial Powers Rules, 1995
(3)A subordinate authority may sanction expenditure or advances of public money in those cases only in which it is authorised to do so by-(a)the provisions of any law or any legislative enactment or rules for the time being in force; or(b)the codes, manuals and regulations adopted or issued by the Governor or the Government of Manipur; or(c)any order of the Governor or the Government of Manipur delegating their powers with reference to the provisions of a legislative enactment or to rules approved or orders issued by the Governor or the Government of Manipur; or(d)any order of the Governor of the Government of Manipur laying down a scale or maximum scale of expenditure; or(e)those rules in the Schedule appended to those rules.
