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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3)(i) in Delegation of Financial Powers Rules, 1978

(i)The Committee for the office of a Head of Department shall consist of a senior officer and the Accounts Officer, if any of that office and a representative of the Directorate of Export Promotion and Marketing and the Administrative Department concerned. The Committee shall scrutinise cases involving expenditure exceeding Rs. 10,000/- but not more than Rs. 25 lakhs. The proceeding of the Committee, signed by members, shall be submitted to the Head of the Department who may sanction expenditure up to Rs. 12.5 lakhs. Cases involving expenditure exceeding Rs. 12.5 lakhs, together with a copy of the proceedings of the Committee shall be forwarded by the Head of the Department with his comments to the Administrative Department, who may sanction expenditure up to Rs. 25 lakhs.