(1)No movable property of a non-perishable nature of which the Committee is in possession and the value of which is more than [fifteen thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] and no jewelleries shall be sold, pledged or otherwise alienated without the previous approval of the State Government.
