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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(b) in Manipur Delegation of Financial Powers Rules, 1995

(b)The concerned departments would prepare a detailed memorandum for consideration of the PIB and furnish the copies of the proposal to FD in advance to enable it to process and place the matter before the PIB. Each memorandum should indicate the objective of the proposal, its technical details, feasibility, economic and financial viability, investment and cost benefit analysis and method/source of financing/funding over a period of time. FD would provide necessary Secretarial Support for PIB. The Proposals when received from the Departments would be circulated to the concerned Departments/Members in advance for their views which would be submitted along with the comments of the Administrative Department thereon PIB at the time of its consideration.