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State of Punjab - Section
Section 11 in The Punjab State Warehousing Corporation Regulations, 1976
11. Powers of the Chairman in Emergency. Section 42(2)(c).
- In matters calling for emergent action, the Chairman may pass any order or perform any act within the competence of the Board provided that any orders passed under this provision shall be placed for confirmation before the next meeting of the Board or of the Executive Committee, whichever is earlier.| Nature of power | Extent | Remarks | |
| | | |||
| Recurring Non-recurring | |||
| (a) Power to incur expenditure on purchase of material | Up to Rs. 1,000/- | Up to Rs. 10,000/- | For any one item at any one time |
| (b) Power to hire godowns or offices | Rs. 500/- and above | ..... | Per mensem per godown or building |