Section 9(1)(b) in Delegation of Financial Powers Rules, 1978

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(b) in Delegation of Financial Powers Rules, 1978

(b)No re-appropriation shall be made from and to a provision specifically, budgeted for a special purpose or to cover an expenditure which requires the sanction of Government e.g., purchase of vehicles; and

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State of Odisha - Subsection

Section 9(1)(b) in Delegation of Financial Powers Rules, 1978