Section 26 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
26. Contingent expenditure.
- The [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] may sanction, without reference to the Advisory Committee, expenditure on contingencies, supplies and services and purchases of articles required for the running of the organization under him subject to financial provision in the sanctioned budget and to the condition that the expenditure on any single object shall not exceed Rs. 2,000 non-recurring and Rs. 400 recurring.
