21. Contracts and expenditure which may be entered into or incurred by the committee.
(1)The Committee shall be competent to enter into or perform any contract or incur any expenditure necessary for the performance of its duties under the Act and these rules.(2)Every contract or expenditure-(i)of a value or amount exceeding Rs. [100] [Substituted by S.O. 4407, dated 22nd August, 1975] but not exceeding Rs. [200] [Substituted by S.O. 4407, dated 22nd August, 1975] b shall require the previous sanction of the Chairman on behalf of the Committee;(ii)of a value or amount exceeding Rs. [200] [Substituted by S.O. 4407, dated 22nd August, 1975] b but not exceeding Rs. [1000] [Substituted by S.O. 4407, dated 22nd August, 1975] shall require the previous sanction of the Committee;(iii)of a value or amount exceeding Rs. [1000] [Substituted by S.O. 4407, dated 22nd August, 1975] be shall require previous sanction of the Central Government: Provided that nothing in this sub-rule shall apply to any expenditure relating to any of the following items, namely :-(a)refunds of passage deposits and passage moneys;(b)refunds of fees levied for pilgrims passes and visitors' passes where such passes have not been used;(c)payments of sale proceeds of effects of pilgrims;(d)refunds of any deposits received from or on behalf of pilgrims;(e)payments to shipping companies of deposits made by the pilgrims for return steamer fares; and(f)payments in respect of relief or repatriation of indigent pilgrims stranded in the city of Bombay, not exceeding Rs.50 in each individual case.(3)Every other contract or expenditure shall be sanctioned by the Executive Officer on behalf of the Committee.(4)Every contract made by the Committee shall be in writing and shall be signed by the two members of the Committee of whom the Chairman or a Vice-Chairman shall be one and be countersigned by the Executive Officer and be sealed with the common seal of the Committee.(5)No article of dead stock of a book value of Rs. 25 and above shall be written off without the sanction of the Committee:Provided that when the book value of such articles exceeds Rs. 250 the previous sanction of the Central Government shall be obtained.
