Section 78 in The Gujarat Maritime Board Act, 1981
78. Prior sanction of the Government to charge expenditure to capital.
(1)No expenditure shall be charged by the Board to capital without the previous sanction of the State Government:Provided that the Board may without such sanction charge to capital expenditure not exceeding such limit as may be specified and subject to such conditions as may be imposed by the State Government.(2)Nothing in sub-section (1) shall be deemed to require the further sanction of the State Government in any case where the actual expenditure incurred as a charge to capital exceeds the expenditure sanctioned in this behalf by the State Government unless the excess is more than ten per cent of the expenditure so sanctioned.
