Section 55 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
55. Passing of a bill.
- The executive authority concerned shall not pass any bill for payment without the previous sanction of the Board or the market committee, as the case may be, except-(1)for the payment of the salary and other allowances including traveling allowance of such establishment;(2)a bill for payment for works and repairs and purchase of stores which have been duly sanctioned by the Board or market committee, as the case may be; and(3)for repayment to the Government of any money under sub-section (3) of section 22 of the Act or sub-section (6) of section 37 of the Act, as the case may be:Provided that the concerned executive authority may pass a bill for payment in respect of the following matters, namely:-(i)for meeting an expenditure which does not exceed Rs. 500 (Rupees five hundred only), provided sanction of the Board or market committee cannot be obtained, forthwith and when such expenditure has to be incurred immediately subject to the provision of fund in the Budget; and(ii)for payment of all rent, rate and taxes, electricity charges which have already been approved and accepted by the Board or market committee, as the case may be.
