Section 25 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
25. Schemes of expenditure.
(1)The sanction of the Central Government to the budget shall, if no specific mention is made to the contrary, be deemed to include sanction to expenditure on all schemes included in the budget.(2)The [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] shall have power, subject to the provision in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:Provided (i) that he shall have no power to sanction any scheme, not included in the budget, if it involves expenditure exceeding Rs. 20,000 non-recurring and Rs. 2,500 recurring an year, and (ii) that any new scheme within these limits shall require the approval of the finance: sub-committee before any expenditure on it is incurred.
