Section 22 in Tamil Nadu Palm Products Development Board Act, 1993
22. Previous sanction of Government for certain schemes, plans and works.
(1)Except with the previous sanction of the Government, the Board shall not adopt or execute any scheme of plan or carry out any works in connection therewith, if the cost of such schemes, plans or other works exceeds or is likely to exceed -(a)twenty-five lakhs of rupees in the case of replacement, reconstruction, structured, alterations, adaptations, conversions, improved fixtures, fittings, and machinery and other works of improvement not involving extensions, enlargements or additions to existing works or works previously in use; or(b)twenty-five lakhs of rupees in the case of new works including extensions, enlargements and additions to existing works or works previously in use.(2)Notwithstanding anything contained in sub-section (1), the Board shall not, except with the previous sanction of the Government, adopt or execute any scheme or plan, if the cost of such scheme, plan or other work is met or to be met with from the funds provided by the Government.
