Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (POWERS OF EXPENDITURE) RULES, 1986 CONTENTS 1. Title and commencement 2. Definition 3. Limits for incurring expenditure 4 . Expenditure to be incurred for supply of clothing to Municipal Employees 5. Expenditure not to be incurred without sanction for the Scheme or the Estimate 6 . Expenditure in excess of specified limits not to be incurred without prior sanction of Government SCHEDULE 1 :- SCHEDULE KARNATAKA MUNICIPALITIES (POWERS OF EXPENDITURE) RULES, 1986 Whereas, the said Gazette was made available to the public on 16th June, 1986, and whereas no objections were received by Government with reference to the said Rules. Now, therefore, in exercise of the powers conferred by sub- section (1) of Section 84, sub-section (2) of Section 289 and Section 323 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following rules, namely 1. Title and commencement :- (1) These rules may be called the Karnataka Municipalities (Powers of Expenditure) Rules, 1986. (2) These rules shall come into force with immediate effect. 2. Definition :- In these rules "Act" means the Karnataka Municipalities Act, 1964. 3. Limits for incurring expenditure :- A Municipal Council may incur expenditure on the items referred to in Column 2 of the schedule within the limits specified in Column 3, or Column 4, as the case may be and where the expenditure exceeds such limits, the municipal Council shall not incur expenditure without the previous sanction of the Appropriate Authority indicated in Column 5 and 6 of the schedule. 4. Expenditure to be incurred for supply of clothing to Municipal Employees :- A Municipal Council may incur expenditure within the budget provision for supply of clothing for Municipal employees analogous to the Group 'D' Officials of Government in accordance with rules in force for supply of uniforms to Government servants. 5. Expenditure not to be incurred without sanction for the Scheme or the Estimate :- A Municipal Council shall not incur any expenditure for laying foundation stones for buildings or inauguration, opening ceremonies of institutions or buildings without sanction of the Appropriate Authority for the relative scheme or estimate having been obtained. 6. Expenditure in excess of specified limits not to be incurred without prior sanction of Government :- A Municipal Council shall not incur any expenditure in excess of the limits specified in Column 6 of the schedule without the prior sanction of Government. SCHEDULE 1 SCHEDULE