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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(4) in Bihar Commission for Protection of Child Right Rules, 2010

(4)The Chairperson shall, subject to such conditions, limitation, control, and supervision, have powers to delegate his financial powers to any member or the Secretary. Provided that no such powers shall be delegated in respect of incurring and expenditure on item exceeding one lakh rupees without the prior approval of the State Government.