Section 22(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)The Commissioner shall have power, subject to the provision in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:Provided that-(i)he shall have no powers to sanction any scheme, not included in the budget, if it involves expenditure exceeding Rs. 50,000 non-recurring and Rs. 5,000 recurring a year; and(ii)any new scheme within these limits shall require the approval of the Finance Sub-Committee before any expenditure on it is incurred.
