Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 165 in Bihar Financial Rules, 1950

165.

Materials may be received on stock from the following sources :-
(a)Suppliers;
(b)Stores Department, London;
(c)Other sub-divisions, divisions or departments (including Government workshops);
(d)Manufacture; and
(e)Works, buildings, etc.
In all cases there should be proper authority for the receipt by the storekeeper or the sectional officer concerned or materials to be brought on stock. The authority should be given in writing by the Divisional Officer (or if so authorised under local orders, by the Sub-divisional Officer).