(1)The Food Commission shall be responsible for expenditure for the funds received by it for the purpose of the implementation of the Act.(2)The Chairperson shall have all powers relating to Financial transaction of the State Food Commission, except in cases which require prior approval of the State Government.(3)The Chairperson shall obtain prior approval of the State Government in the matters of revision of pay scales; re-appropriation of funds from one head to another, permitting any officer of Food Commission to participate in Seminars, Conferences or Training Program abroad and such other matters as may be determined by the State Government, by order.(4)All financial powers of the Food Commission shall be governed by delegation of financial powers, rules and circulars, orders, instructions as may be issued by the Finance Department of the State Government from time to time in this behalf.
