Section 5 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
5. Administrative and financial powers of the Member-Secretary.
(1)The Member-Secretary may, without reference to the Board, sanction an expenditure on contingencies, services and procurement at goods, articles, etc., subject to the limit up to which he may be authorised to sanction expenditure as delegated by the Board.(2)The Member-Secretary may also exercise such administrative and financial powers in addition to those specified in sub-clause (1) above, as may be delegated to him, from time to time, by the Board.
