Section 26 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
26. Expenditure Sanction.
(1)The powers of administrative sanction of expenditure shall be as follows subject to revision by the Board from time to time.(a)The Chief Executive Officer, Director General and Executive Committee shall have power to sanction expenditure as may be specified.(b)Council shall have powers to sanction expenditure within the budgetary amount allocated to it for the financial year by the Authority or Commission or Government.(2)The powers of technical sanctions for all works at sub-section (1) shall be as follows.(a)All works executed by the Authority or Commission shall be technically sanctioned by an engineer of the Authority/ Commission designated in this regard by the Authority/ Commission or an independent engineer engaged for the purpose, irrespective of the estimated amount.(b)All works executed by a Council may be technically sanctioned by any engineer as decided by the council irrespective of the amount.(3)Appropriate tender committees may be formed by the Director General or Chief Executive Officer or the Council, as the case may be, for overseeing procurements at sub-section (1) and concluding the agreements.
