(1)The Board may enter into any contracts for the discharge of its functions under the Act - Provided that -(a)[ every contract other than a contract for, or the actual purchase or sale of Virginia tobacco under the provisions of rule 32, which involves an expenditure in excess of rupees twenty lakh; and [Amended vide Tobacco Board (Second Amendment) Rules 1988 Published in the Gazette of India Extraordinary dated 21-12-1988.](b)every agreement or contract for technical collaboration or consultation services with firms or foreign Governments shall require the previous approval of the appropriate authority concerned.]
