Section 103 in Gujarat State Council for Physiotherapy Rules, 2013
103. Scrutiny of Claims.
- A bill or voucher presented as a claim for money shall be received and examined by the Registrar. If the claim is for a sum not exceeding rupees five hundred and the bill is in order, the Registrar shall sanction it. If the claim is for a sum exceeding rupees five hundred but not exceeding rupees two thousand the payment shall not be made unless the claim is sanctioned by the President. If the claim is for a sum exceeding rupees two thousand the payment shall not be made until it has been examined and sanctioned by the Executive Committee.
