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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1) in The Punjab School Education Board Financial Regulations, 1979

(1)Except as provided in sub-regulation (2), the Secretary or any other officer authorised by the Chairman in this behalf shall have the power to pass bills and make payments relating to fixed charges for which provision has been made in the budget, bills relating to examinations and text-books and to temporary staff out of ordinary contingencies. He shall also make payment of other bills which are passed by the competent authority.