36. Power to Incur Expenditure. - (1) Subject to the provisions of the Act and these rules the Board may incur such expenditure as it may think fit and write off losses up to Rs.5,000 in any one case and may delegate to the Executive Committee or to the Chairman, [Secretary or any other Officer of the Board] [Substituted by S.R.O. 1262, dated 17th April, 1954] such financial powers as it may consider expendient.
Provided that, save with the sanction of the Central Government no expenditure shall be incurred which is in excess of the sanctioned budget allotment under any head.(2)Re-appropriations between the heads of expenditure specified in rule 34(3)(c) above, shall not be made save with the previous sanction of the Central Government. Re-appropriations between sub-heads within a head may, however, be made by the Board and subject to clause (d) of rule 18, the Board may delegate its powers in this behalf to the Executive Committee.(3)The Board shall not incur expenditure outside India in excess of Rs.50,000 on any one item without the previous sanction of the Central Government.
