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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3)(ii) in Delegation of Financial Powers Rules, 1978

(ii)The Committee in the Administrative Department shall consist of the Secretary of the Administrative Department, a representative each of the Finance Department, Law Department and the Directorate of Export Promotion and Marketing and the concerned Head of Department. The Financial Adviser of the Department will act as the Member Secretary. The Committee shall consider cases involving expenditure exceeding Rs. 25 lakhs. The recommendations of the Committee shall be placed before the Government in the Administrative Department for decision.