Section 264(1) in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002
(1)The Secretary of the Board may, without reference to the Board, sanction expenditure and contingencies, supplies and services and purchase of articles, refund for administering the Fund subject to the limits upto which he may be authorised to sanction expenditure on any single item from time to time by the Board.
