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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(3) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

(3)The Secretary and the Chairman shall not pass any payment voucher unless the expenditure proposed therein has received the previous sanction of the market committee :Provided that no such previous sanction shall be necessary for payment of—
(a)salaries and allowances of the sanctioned establishment of the market committee,
(b)works and repairs sanctioned by the competent authority,
(c)essential expenses in pursuance of orders of the State Government or of a Court of law,
(d)urgent expenditure for which there is budget provision and which does not exceed Rs. 250.