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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(2) in Uttaranchal State Haj Committee Rules, 2002

(2)The above funds will be deposited in the approved bank in the name of the Secretary who will also be its drawing officer, but he will not be empowered to spend more than Rs. 500/- without the approval of the Committee. But the Chairman with the approval of the Committee, which may be sought in the next meeting, may approve the expenditure of amount upto Rs. 2,000 in urgent matters.