Section 11(1) in Delegation of Financial Powers Rules, 1978
(1)Administrative Departments have full powers to, sanction grant-in-aid (including Stipends and Scholarships) and loans provided that -(a)Such grant-in-aid (including Stipends and Scholarships) or loans in accordance with the rules or principles prescribed with previous concurrence of the Finance Department.(b)The rate of interest of loan and the period of repayment thereof have been fixed by or with the concurrence of the Finance Department; and(c)Provisions in the Orissa General Finance Rules or special rules, if any, and general instructions issued by the Finance Department from time to time should be observed.Note - While according sanction of grants-in-aid (including Stipends, Scholarships and Loans) a certificate should be furnished to the effect that the pattern of assistance or rules governing such sanction has been concurred in by the Finance Department.[Heads of the Departments shall be competent to sanction grants-in-aid subject to the conditions mentioned under Sub-rule (1) provided the allotment under the relevant sub-head is not exceed. A Certificate should also be furnished in the sanction order to the effect that utilisation certificate in respect of grants sanctioned earlier has been furnished to the competent authority.] [Substituted by F.D. No. 38595 dated 7.9.1992.]
