Section 15(1) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(1)The Board may enter into any contract for the discharge of the functions entrusted to it under the Act :Provided that-(a)every contract which extends over a period of more than three years or involves an expenditure in excess of rupees one lakh and(b)every agreement or contract for technical collaboration or consultation services with firms or foreign Governments shall require the previous sanction of the Central Government.
