(2)Every contract or expenditure-(i)of a value or amount exceeding Rs. [100] [Substituted by S.O. 4407, dated 22nd August, 1975] but not exceeding Rs. [200] [Substituted by S.O. 4407, dated 22nd August, 1975] b shall require the previous sanction of the Chairman on behalf of the Committee;(ii)of a value or amount exceeding Rs. [200] [Substituted by S.O. 4407, dated 22nd August, 1975] b but not exceeding Rs. [1000] [Substituted by S.O. 4407, dated 22nd August, 1975] shall require the previous sanction of the Committee;(iii)of a value or amount exceeding Rs. [1000] [Substituted by S.O. 4407, dated 22nd August, 1975] be shall require previous sanction of the Central Government: Provided that nothing in this sub-rule shall apply to any expenditure relating to any of the following items, namely :-(a)refunds of passage deposits and passage moneys;(b)refunds of fees levied for pilgrims passes and visitors' passes where such passes have not been used;(c)payments of sale proceeds of effects of pilgrims;(d)refunds of any deposits received from or on behalf of pilgrims;(e)payments to shipping companies of deposits made by the pilgrims for return steamer fares; and(f)payments in respect of relief or repatriation of indigent pilgrims stranded in the city of Bombay, not exceeding Rs.50 in each individual case.
