Section 19 in Delegation of Financial Powers Rules, 1978
19. Trading operations.
- Notwithstanding anything contained in these rules all proposals.-(a)for the purchase of commodities not intended for Government consumption, but for sale or issue to the Public or any other authority;(b)for the fixation of prices in respect of direct trading operations of Government; and(c)from Government companies and undertakings which may be referred to the Government for fixation of prices for their products or stocks shall be referred to the Finance Department for concurrence before approval :Provided, however, that a proposal under Clause (a) or (b) may not be referred to the Finance Department for concurrence if the value of the transaction in each case is below Rs. 2 lakhs.
