Section 25(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)The [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] shall have power, subject to the provision in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:Provided (i) that he shall have no power to sanction any scheme, not included in the budget, if it involves expenditure exceeding Rs. 20,000 non-recurring and Rs. 2,500 recurring an year, and (ii) that any new scheme within these limits shall require the approval of the finance: sub-committee before any expenditure on it is incurred.
