Section 28 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
28. Power to incur expenditure Section 38.
(1)The Board shall incur expenditure out of the funds received by it in accordance with the instructions laid down under the Punjab Financial Rules as are applicable to the State of Haryana, and such other instructions issued by the Government on this behalf, from time to time either generally to all concerned or specifically to the Board.(2)The Board may delegate any financial power to the Chairman, Member Secretary or any other officer of the Board to incur expenditure to a specified extent.
