Section 10(2) in Bihar Police Sub-ordinate Services Commission Rules, 2017
(2)The Commission shall have power to sanction the advances and withdrawals of money more than Rs. (1,00,000/-) One Lakh from treasury for conducting of examination as per the terms and conditions laid down in Rule-177 of Bihar Treasury Code. The Chairman of the Commission shall have this power up to Rs. One Lakh. In cases related to purchase, advance money shall be drawn from treasury only when there is such condition in the approved tender.
