5A. [ [Inserted by Section 4 of Bihar Act 4 of 1940.]
Previous approval of State Government in certain matters-(1) The authority vested in the Court shall be subject to the previous approval of the [State] Government in the following matters:(a)the assumption of charge of the property of a proprietor;(b)the creation of, and the appointment of any person to, any post, the salary of which exceeds Rs. 200 a month;(c)in the case of all estates,-(i)the estimates of revenue and expenditure for the first year after the Court assumes charge;(ii)expenditure on all exceptional items exceeding Rs. 1,000;(d)in the case of estates, the aggregate of the rent and cess demand of which exceeds one lakh of rupees, the estimates of revenue and expenditure for each year;(e)in the case of estates, the aggregate of the rent and cess demand of which is one lakh of rupees or less, all new items involving recurring expenditure;(f)every proposal for the sale or purchase of property at a price exceeding Rs. 10,000;(g)every proposal for taking a loan exceeding Rs. 20,000;(h)every proposal for the delegation of the powers of the Court to any officer or authority; and(i)every proposal for the residence or education of a minor or a female ward outside the [State] [Substituted by the Adaptation of Laws Order.] of Bihar.(2)Clauses (a) to (h) of sub-section (1) shall apply to trustees and to trust estates and property in the same manner as they apply to proprietors and to estates and property of proprietors.
