Section 56(4) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
(4)The Superintendent may in consultation with the Advisory Committee and subject to the requirements of sub-rule (3), spend sums out of the Welfare Fund on any other object previously approved by the Committee:Provided that no amount exceeding Rs. 25 shall be spent without the previous sanction of the Chief Inspector.
