Section 11(1) in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
(1)The Chairman shall have the authority to sanction an expenditure of a contingent nature not exceeding Rs. 5,000 (Rupees five thousand only) which shall be placed before the Committee at its next meeting. He shall be the authority competent to sanction traveling allowance bills of the members of the Committee. No capital expenditure shall be incurred without the previous sanction of the Committee.
