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State of Punjab - Section

Section 18 in The Punjab School Education Board Financial Regulations, 1979

18.

(1)Except as provided in sub-regulation (2), the Secretary or any other officer authorised by the Chairman in this behalf shall have the power to pass bills and make payments relating to fixed charges for which provision has been made in the budget, bills relating to examinations and text-books and to temporary staff out of ordinary contingencies. He shall also make payment of other bills which are passed by the competent authority.
(2)The Chairman or any other officer authorised by him in this behalf shall have the power to pass the bills of the printers for printing of question papers, remuneration to translators of question papers and petty expenses connected with Secrecy work at rates approved by the Chairman.Note. - Pay of staff and all kinds of allowances at the rates fixed by competent authority as also other expenditure such as remuneration to Examiners. Papers Setters, Superintendents, Scrutiners and other persons engaged for Board's examinations and other work on authorised rates are included in "Fixed Charges."