Section 29(3) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(3)It shall not be lawful for the Institute to incur any expenditure not sanctioned in the budget or in the case of funds granted to the Institute, subsequent to the sanction of budget by the State Government or the Government of India, or any international organisation or foundation or any other agency save in accordance with the terms of such grant:Provided that funds from sources other than that of the Government of India and of the State Government will be received by the Institute only after obtaining the necessary clearances, as required under the law:Provided further that in the case of sudden or unforeseen circumstances, non-recurring expenditure not exceeding rupees twenty five thousand not sanctioned in the budget may be incurred by the Director who shall immediately inform the State Government in respect of all such expenditure.
