Section 33(1) in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992
(1)The Chairman shall have authority to sanction an expenditure of a contingent nature not exceeding Rs. 5,000/- which shall be placed before the Committee for ratification at its next meeting. He shall be the authority competent to sanction T.A. Bills of the members. Any capital expenditure shall not be incurred without the previous sanction of the Committee.
