Section 3(1) in Manipur Public Servants' Personal Liability Act, 2006
(1)With a view to avoiding accumulation of unauthorized liabilities and ensuring,timely discharge of current liabilities, a Public Servant exercising delegated financial powers under the relevant rules instructions guidelines and orders of the Government shall, before appointing or engaging any person for any work in the name of Government, or awarding any work or giving technical or financial sanction or starting a construction work or awarding an order of supply of goods and services or sawing Into a contract or Memorandum of Understanding or granting or committing to grant a benefit relief grant-in-aid or compensation to any person on bettor of the Government whether in exercise of a power conferred under a Statute or otherwise, Which creates or has the Implication of creating Reality on the Consolidated Fund of the State or the Fund of Its agencies obtain prior approval for such appointment engagement, technical or financial sanction work order supply order contract Memorandum of Understanding, grant payment, benefit as the case may be or commitment for any of the foregoing h compliance with the Rules, procedures, instructions and guidelines that may be prescribed by the Government hum time to time.
