Section 35 in Andhra Pradesh Advocates' Welfare Fund Rules, 1989
35.
The Chairman shall have authority to sanction expenditure of a contingent nature not exceeding Rs.5,000/- which shall be placed before the Committee for ratification at its next meeting. He shall be the authority to sanction T.A. Bills of the members. Any capital expenditure shall not be incurred without the previous sanction of the Committee.
