Section 15 in The Central Waqf Council Rules, 1998
15. Power to sanction expenditure by Chairperson and Secretary .- [(1) Subject to the provisions made in the budget in this regard and the instructions of the Government of India relating thereto-
(a)The Chairperson may sanction a recurring expenditure up to [Rs. 1,00,000 (Rupees One Lakh)] and a non-recurring a expenditure up to [Rs. 5,00,000 (Rupees five lakh)] [Substituted 'Rs. 2,00,000 (Rupees two lakh only)' by Notification No. G.S.R. 532(E) dated 2.7.2015 (w.e.f. 30.9.1998)] per annum in each case.(b)The Secretary may sanction a recurring expenditure up to [Rs. 50,000 (Rupees fifty thousand)] [Substituted 'Rs. 20,000 (Rupees Twenty Thousand only)' by Notification No. G.S.R. 532(E) dated 2.7.2015 (w.e.f. 30.9.1998)] and a non-recurring expenditure up to [Rs. 1,00,000 (Rupees One lakh)] [Substituted 'Rs. 40,000 (Rupees forty thousand only)' by Notification No. G.S.R. 532(E) dated 2.7.2015 (w.e.f. 30.9.1998)] per annum in each case.][Any expenditure exceeding the limites specified in clause (a) or clause (b) shall be sanctioned by the Central Waqf Council and in case of urgency, the Chairperson may sanction the same which shall be brought before the Council for ratification post facto.] [Inserted by Notification No. G.S.R. 532(E) dated 2.7.2015 (w.e.f. 30.9.1998)](2)The Secretary or in his absence an officer subordinate to him, if so authorised, may draw cheques for the sanctioned expenditure.(3)The officer, so authorised by the Secretary, may supervise the maintenance of all registers in the Council's office and certify the entries made therein.
