Section 24 in The National Commission For Protection Of Child Rights Rules, 2006
24. Financial powers .-(1) The Commission shall spend the sums of money received by it for the purposes of the Act.
(2)The Chairperson shall have all powers relating to financial transaction of the Commission, except in cases, which require prior approval of the Central Government.(3)The Chairperson shall obtain prior approval of the Central Government in matters of creation of posts, revision of pay scales, procurement of vehicles, re-appropriation of funds from the head to another, permitting any officer of the Commission to participate in Seminars, conferences or training programmes abroad and such other matters determined by the Central Government, by order.(4)The Chairperson shall, subject to such conditions and limitations and control and supervision, have powers to delegate his financial powers to any Member or the Member-Secretary:Provided that no such powers shall be delegated in respect of incurring an expenditure on an item exceeding one lakh rupees without the prior approval of the Chairperson.(5)The Chairperson shall have powers to engage any person or persons as consultant or consultants for a specific purpose and for a specific period on the terms and conditions agreed in advance relating to honorarium, travelling allowance, dearness allowance.(6)The Member-Secretary shall have powers to execute all decisions taken by the Chairperson or any other Member on his behalf relating to financial matters.(7)All financial powers of the Commission shall be governed by the General Financial Rules, delegation of financial powers rules and economy instructions issued by the Ministry of Finance of the Central Government from time to time.
