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State of Rajasthan - Section

Section 22 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975

22. [ [Substituted by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79]

The Chairman will be competent to sanction contingent expenditure upto Rs. 100/- at a time subject to the limit of Rs. 5000/- in a year without the approval of the committee.]