30. [ Power to incur expenditure from General Fund.] [Substituted by G.S.R. 163, dated 17th March, 1958]
(1)Subject to the provisions of the Act and these rules, the Board may incur such expenditure from the Rubber Development Fund, as it may think fit, and write off losses up to a maximum of Rs.10,000/- for losses due to theft, fraud and negligence and Rs.20,000/- for other cases in any single case and may delegate such powers to the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] and other officers of the Board to such extent as it deems fit;Provided that, save with the sanction of the Central Government, no expenditure shall be incurred which is in excess of the sanctioned budget allotment.(2)Re-appropriation within a head of expenditure be made by the Board and, Subject to clause (d) of Sub-rule (2) of Rule 29, the Board may delegate its powers in this behalf to the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] or Secretary.(3)Re-appropriations between heads of expenditure (other than those relating to Administration, Research and Development) shall not be made, save with the previous sanction of the Central Government.(4)The Board shall not incur expenditure outside India in excess of Rs.10,000/- on any single item without the previous sanction of the Central Government[30-A. Assistance from Pool Fund.- [Instrted by G.S.R. 163, dated 17th March, 1958] (1) Subject to the provisions of the Act, the Board may incur such expenditure from the Pool Fund, as it may think fit, for assisting any small grower or any class of small growers 3[(i)] in carrying out replanting in his or their estates with high yielding planting materials and maintaining the areas so replanted up to the stage of maturity (tapping) 3[and (ii) for planting new areas with rubber]. Such assistance may take the form of-](a)lump sum grant in one or more installments to meet the cost of one or more items of work either wholly or partly; or(b)supply of materials either free of cost or at subsidized rates: or(c)reimbursement, wholly or partly, of the cost incurred on any item of work or;(d)lending of sprayers or dusters on payment of rent or free of rent.(e)[ Loan or loans for replanting existing areas or for planting of new areas with high yielding planting material, in such amounts as are sanctioned by the Board with the approval of the Central Government.] [Instrted by G.S.R. 672, dated 8th June, 1960](2)The Board may write off losses up to a maximum of Rs. 1,000 in any singlecase.(3)The Board may delegate the powers under sub-rules (1) and (2) to the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).].]
