Section 18(5) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(5)A bill or other voucher presented as a claim for money shall be received and examined by the registrar. If the claim be for a sum not exceeding Rs. 10 and the bill or other voucher is in order, he shall pay it. If the claim be for a sum exceeding Rs. 10, but not exceeding Rs. 350, payment may be made by the registrar after obtaining the sanction of the president. If the claim exceeds Rs. 350, payment shall not be made until it has been examined and passed by the council.
