15. [ Authorities to sanction expenditure. [[Substituted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001. Prior to substitution it read as under :
'15. Authorities to sanction expenditure.-The Market Committee shall, with the previous sanction of Government, incur during the year an expenditure for any of the purposes contemplated in sub-section (3) of Section 17. However, under special exigencies, for expenditure under Section 17 (3) the Market Committee with the previous sanction of the Director, may incur an expenditure up to a limit of Rupees Five Hundred during any year and get it ratified by Government. Such an expenditure shall be out of the lump sum provision made in the budget for the year in question and approved by Competent Authority.']]- The Market Committee may, with the previous sanction of the Managing Director, sanction grant, advance or incur expenditure during the year for any purpose contemplated in sub-section (3) of Section 17.]
