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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Tea Rules, 1954

(2)The Board shall not delegate any of the following powers to the Executive Committee :-
(a)the power to sanction expenditure in excess of Rs.20,00 in respect of any one item;
(b)the power to adopt the Budget Estimates of the Board on its behalf;
(c)the power to sanction expenditure to be incurred outside India in excess of [Rs.10,000] [Substituted by S.R.O. 3630, dated 8th November, 1957] in respect of any one item;
(d)the power to re-appropriate estimated savings in excess of Rs. 2,500 in the case of any one item;
(e)the power to write off losses in excess of Rs.1,000 in any one case.