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State of Bihar - Section

Section 8 in Bihar Financial Rules, 1950

8.

As a general rule no authority may incur any expenditure or enter into any liability involving expenditure from public funds until the expenditure has been sanctioned by general or special orders of the Government or by an authority to which power has been duly delegated in this behalf and the expenditure has been provided for in the authorised grants and appropriation for the year.Standards of Financial Propriety