Section 10(1) in Jammu and Kashmir Government Business Rules, 2008
(1)Unless the case is fully covered by powers to sanction expenditure or to appropriate or re-appropriate funds, conferred by any general or special orders made by the Finance Department, no department shall without the previous concurrence of Finance Department issue any orders which may:(a)involve any abandonment of revenues or involves any expenditure for which no provision has been made in the Appropriation Act;(b)involve any grant of land or assignment of revenue or concession, grant, lease or licence or mineral or forest rights or a right to water, power or any casement or privilege in respect of such concession;(c)relate to the number or grade of posts or to the strength of a service, or to the pay or allowance of Government servants or to any other conditions of their service having financial implications; or(d)otherwise have a financial bearing whether involving expenditure or not:Provided that no orders of the nature specified above shall be issued in respect of the Finance Department and the departments and agencies thereunder, without the previous concurrence of the General Administration Department.
