1021. Power to sanction purchase of camp equipage. [§ 12, Act V, 1861].
- Deputy Inspectors-General of Ranges have been empowered to control expenditure for purchase of tents, pals and tarpaulins and to arrange for their supply. They are empowered to sanction expenditure up to a limit of Rs. 1,000/- in each case. The full scale of tents will not necessarily be sanctioned for a district, but sanction will be given in accordance with the circumstances of each district. Application for sanction to purchase all camp equipage shall normally be made in June.
