Punjab
Financial Volume-I (Haryana Amendment) Rules, 2024
[14th March 2024]
In exercise of the powers conferred
under clause (2) of article 283 of the Constitution of India, the Governor of
Haryana hereby makes the following rules further to amend the Punjab Financial
Rules Volume-I in its application to the State of Haryana, namely:-
Rule 1.
(1)
These rules may be called the Punjab Financial
Volume-I (Haryana Amendment) Rules, 2024.
(2) They
shall come into force on the date of their publication in the Official Gazette.
Rule 2.
In the Punjab Financial Rules Volume-I
in rule 19.6 under heading "Nature of power", "Authority to
which the power is delegated" and "Extent of powers delegated",-
(i)
for serial numbers 1 and 2 and entries there
against, the following serial numbers and entries there against shall be
substituted, namely:-
|
“1.
|
To sanction
non-recurring expenditure, not otherwise provided for in this rule.
|
Administrative
Departments
|
Full Powers.
|
|
Head
of Departments
|
Upto
Rs.1,00,000/- in each case.
|
|
Head
of Department (Director General of Police being Head of Police Force)
|
Upto
Rs.1,00,00,000/- in each case.
|
|
Controlling
Officers
|
Upto
Rs.40,000/- in each case.
|
|
Head
of Offices
|
Upto
Rs.10,000/- in each case.
|
|
2.
|
To
sanction recurring expenditure, not otherwise provided for in this rule.
|
Administrative
Departments
|
Full
powers
|
|
Head
of Departments
|
Upto
Rs.50,000/- in each case.
|
|
Head
of Department (Director General of Police being Head of Police Force)
|
Upto
Rs.20,00,000/- in each case.
|
|
Controlling
Officers
|
Upto
Rs.20,000/- in each case.
|
|
Head
of Offices
|
Upto
Rs.5,000/- in each case.”;
|
(ii) for
serial numbers 19 and 20 and entries there against, the following serial
numbers and entries there against shall be substituted, namely:-
|
“19.
|
To sanction
expenditure on direct purchase of stores from the local market exhausting all
the approved sources of supply mentioned in Appendix 17 of the Punjab
Financial Rules, Volume II and the rate contract arranged by the Director,
Supplies and Disposals, Haryana, if available.
|
Administrative
Departments
|
Upto Rs.1,00,000/-
in each case.
|
|
Head
of Departments
|
Upto
Rs.75,000/- for any one item during a financial year in respect of each Head
of Offices under his control.
|
|
Head
of Department (Director General of Police being Head of Police Force)
|
Upto
Rs.90,000/- for any one item.
|
|
Controlling
Officers
|
Upto
Rs.25,000/- for any one item during a financial year in respect of each Head
of Offices under his control.
|
|
Head
of Offices
|
Upto
Rs.7,000/- for any one on each occasion subject to the condition that the
aggregate purchases relating to such an item during the course of financial
year do not exceed the amount of Rs.15,000/-.
|
|
20.
|
To
sanction expenditure on direct purchases of stores from the local market in
emergent circumstances when it is not possible to exhaust the approved
sources of supply.
|
Administrative
Departments
|
Upto
Rs.30,000/- in each case.
|
|
Head
of Departments
|
Upto
Rs.20,000/- in each case.
|
|
Head
of Department (Director General of Police being Head of Police Force)
|
Upto
Rs.25,000/- in each case.
|
|
Controlling
Officers
|
Upto
Rs.10,000/- in each case.
|
|
Head
of Offices
|
Upto
Rs. 2,000/- in each case.
|
|
|
Provided
emergency is clearly explained in the sanctioning order while exercising
these powers.”.
|