Section 93 in The Maharashtra Medical Council Rules, 1967
93. Scrutiny of claims.
- A bill of other voucher presented as a claim for money shall be received and examined by the Registrar. If the claim is for a sum not exceeding Rs. 25 and the bill is in order, he shall pay it. If the claim is for a sum exceeding Rs. 25 but not exceeding Rs. 250 payment shall be made after the claim is sanctioned by the President. If the claim is for a sum exceeding Rs 250 payment shall not be made until it has been examined and passed by the Executive Committee.
