Section 22 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
22. Schemes of expenditure
.-(1) The sanction of the Central Government to the budget shall, if no specific mention is made to the contrary, be deemed to include sanction to expenditure on all approved schemes included in the budget.(2)The Commissioner shall have power, subject to the provision in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:Provided that-(i)he shall have no powers to sanction any scheme, not included in the budget, if it involves expenditure exceeding Rs. 50,000 non-recurring and Rs. 5,000 recurring a year; and(ii)any new scheme within these limits shall require the approval of the Finance Sub-Committee before any expenditure on it is incurred.(3)The Commissioner may sanction, without reference to the Advisory Committee, expenditure on contingencies, supplies and services and purchases of articles required for the running of the organisation under him subject to financial provision in the sanctioned budget and to the condition that the expenditure on any single object shall not exceed Rs. 2,000 non-recurring and Rs. 400 recurring.Powers of Advisory Committees
