Section 22(b) in Delegation of Financial Powers Rules, 1978
(b)[ The Financial Adviser shall be consulted in the matter of exercise of powers delegated under these rules. In all such cases where the Secretary of the Administrative Department proposes to overrule the advice of the Financial Adviser reference may be made to the Finance Department. [Substituted by F.D. No. 38595 dated 7.9.1992.]
