Section 28 in Tamil Nadu State Housing Board Act, 1961
28. Powers of Board and Chairman to Incur Expenditure on Schemes and enter into Contracts.
- Subject to budget provision and availability of funds, expenditure may be incurred on any single work or scheme for carrying out any of the purposes of this Act-(1)by the Chairman, in case such expenditure does not exceed fifty thousand rupees; and(2)by the Board, in other cases:Provided that the Board shall not, without the previous approval of the Government, incur any such expenditure exceeding ten lakhs of rupees:Provided further that the Chairman shall report the expenditure incurred by him under this section to the Board at its next meeting for aerification.
