Section 56(2)(a) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(2)(a) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

(a)Every Superintendent is authorised to accept donations or contributions in cash made to the Welfare Fund by the Public-

(i)where the amount of donation or contribution does not exceed rupees twenty-five, without prior approval of the State Government;

(ii)in all other cases with the prior approval of the State Government.