Section 5(11) in U.P. Fisheries (Development and, Control) Rules, 1954
(11)The power to give financial sanction up to the approved limit of amount granted by Managing Committee and sub-committee would be vested in Director Fisheries under the powers delegated to Head of Department according to the Financial Hand Book Volume I and upto the finacial sanction limit as provided by the State Government orders issued from time to time and power to all financial sanction beyond that limit would be vested in Administrative Department of Uttar Pradesh Government.
