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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The Schools of Planning and Architecture Statutes, 2016

(5)Subject to the budget provisions made for the specific purpose and with the approval of the different statutory bodies of the School, the Director shall have the power to incur expenditure in accordance with the procedure and instructions as laid down from time to time by the Central Government as well as subject to the provisions of General Financial Rules(GFR).