Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LOKAYUKTA (FINANCIAL POWERS) RULES, 1998 CONTENTS 1. Title and commencement 2. Financial Powers KARNATAKA LOKAYUKTA (FINANCIAL POWERS) RULES, 1998 In exercise of the powers conferred by Section 23 of the Karnataka Lokayukta Act, 1984 (Karnataka Act 4 of 1985), the Government of Karnataka hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Lokayukta (Financial Powers) Rules, 1998. (2) They shall come into force from the date of their publication in the Official Gazette. 2. Financial Powers :- (1) The Lokayukta shall have. (a) full powers to incur non-recurring expenditure on contingencies and purchase of stores other than works; (b) powers to make local purchase of stationery upto Rs. 10,000/- per annum; (c) full powers to purchase books upto the limit of the budget provision; (d) full powers of remission, disallowance by audit and writing off every payment made to the staff of the Lokayukta subject to the fulfillment of the conditions laid down in the Karnataka Finance Code in that behalf; (e) powers to write off irrecoverable losses of stores, money and advances and depreciation in value of furniture upto Rs. 10,000/- in each case subject to a maximum of Rs. 1,00,000/- per annum; (f) full powers of reappropriation in respect of funds within the budget allotment subject to the provision contained in paras 272 and 273 of the Karnataka Budget Manual, 1975 (Vol. I). (2) The powers under this rule shall be exercised subject to availability of funds by valid appropriation or reappropriation from within the sanctioned budget allotment and the general and procedural directions contained in the Karnataka Financial Code, Manual of Contingent Expenditure and other rules or orders as amended from time to time.