(2)by the Board, in other cases:[Provided that the Board shall not, without the previous approval of the Government, incur any expenditure exceeding ten lakhs of rupees if the funds are linked to any Government Guarantee and one crore of rupees in other cases.] [Substituted by Amendment Act 32 of 2001.]Provided further that the Chairman shall report the expenditure incurred by him under this section to the Board at its next meeting.
