Section 5 in Delegation of Financial Power Rules, 1977
5. Sanction of new schemes.
- (i) All specific schemes started after the coming into force of these rules and extension of schemes which are already in operation whether within the Plan or in the Non-Plan require the sanction of the Finance Department. For the purpose of obtaining concurrence of the Finance Department full details of the scheme should be furnished with the information indicated in Schedule I to these rules, in respect of scheme costing Rs. 5 lakhs or more. In respect of other schemes the proposal should obtain sufficient details to enable the Finance Department to exercise proper scrutiny.
