Section 22 in Bihar Commission for Protection of Child Right Rules, 2010
22. Financial powers.
(1)The Commission shall spend the sums of money received by it as grant from the State Government for the purpose of the Act.(2)The Chairperson shall have all powers relating to financial transaction of the Commission except in cases which requires prior approval of the State Government.(3)The Chairperson shall obtain prior approval of the State Government in matters of appointment, creation of posts, revision of pay-scales, arrangement of vehicles, re-appropriation of funds from on sub head to another, permitting any officer of the Commission to participate in seminars, conferences or training programmes abroad or in other states and such other matters determined by the State Government by order.(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.(5)The Chairperson shall have powers to engage any person or persons as consultant or consultants for a specific purpose and for a specific period on the terms and conditions agreed in advance relating to honorarium, leave, travelling allowances dearness allowance, medical allowance and such expenditures to be incurred while performing the assigned task.(6)The Secretary shall have powers to execute all decisions taken by the Chairperson or any other member on his behalf relating to financial matters(7)All financial powers of the Commission shall be governed by the State Financial (Amended) Rules, 2005 and other rules and instructions issued by the Department of Finance of the State Government from time to time.
