Section 19 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
19. Power of Welfare Commissioner to incur expenditure
.-(1) The Welfare Commissioner shall have power, subject to the provisions in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:Provided that--(i)he shall have no powers to sanction any scheme, if it involves expenditure exceeding Rs. 50,000 non-recurring and Rs. 5,000 recurring in a year; and(ii)in the case of a new scheme, the approval of the Finance Sub-Committee of the Advisory Committee concerned shall have to be obtained before it is sanctioned by the Welfare Commissioner or any expenditure on it is incurred.(2)The Welfare Commissioner may sanction, without reference to the Advisory Committee, expenditure on contingencies, supplies and services and purchases of articles required for the running of the organisation under him subject to financial provision in the sanctioned budget and subject to the condition that the expenditure on any single object shall not exceed Rs. 2,000 non-recurring and Rs. 400 recurring.Powers Of Advisory Committees
