Section 55 in The Orissa Veterinary Practitioners Rules, 1976
55. Sanction of expenditure.
- The Registrar shall have power of sanction of expenditure of miscellaneous and contingent nature up to an amount not exceeding rupees one hundred fifty only in each case. Expenditure in excess of this amount up to rupees two hundred and fifty only shall require the sanction of the President and in excess of rupees two hundred and fifty the sanction of the Council.
