Section 100(3)(iii) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Haryana - Subsection

Section 100(3)(iii) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(iii)No authority shall pass an order in the exercise of its powers of sanctioning expenditure, which will be directly or indirectly, to its own advantage;

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State of Haryana - Subsection

Section 100(3)(iii) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996