Section 21 in The Goa Rehabilitation Board Act, 2006
21. Powers of Board and Chairman to incur expenditure.
- Subject to budget provision and availability of funds, expenditure may be incurred on any single work or scheme for carrying out any of the purposes of this Act,-(1)by the Chairman, in case such expenditure does not exceed rupees twenty five lakhs and(2)by the Board, in other cases:Provided that the Board shall not, without the previous approval of the Government, incur any such expenditure exceeding rupees three crores:Provided further that the Chairman shall report the expenditure incurred by him under this section to the Board at it's next meeting.
