Section 24(3) in The Bihar State Housing Board Act, 1982
(3)Administrative approval for execution of schemes or for the expenditure for carrying out any of the purposes of this Act, shall be accorded-(a)by the Managing Director-amount not exceeding rupees fifty thousand,(b)by the Board-amount exceeding rupees fifty thousand but administrative approval for schemes as per expenditure exceeding rupees two hundred lakhs shall not be accorded without the prior approval of the State Government.
