Section 9(2) in Bihar Staff Selection Commission Rules, 2003
(2)The Commission shall have power to sanction advance and draw of money from treasury for more than Rs. ten thousand (10,000) for conduct of examination as per the terms and conditions laid down in Rule 300 of Bihar Treasury Code. The Chairman of the Commission shall have this power upto Rs. 10,000. In cases related to purchase, advance money shall be drawn from treasury only when there is such condition in the approved tender.
