Section 10 in Gujarat State Commission for Protection of Child Rights Rules, 2014
10. Financial Powers.
(1)The Commission shall spend the sums of money received by it for the purpose of the Act including salaries and allowances paid to the Chairperson, Members, Secretary, other officers and employees of the Commission.(2)The Secretary shall have all powers relating to financial transaction of the Commission, except in cases, which require prior approval of the State Government.(3)The Secretary shall obtain prior approval of the State Government in matters of creation of posts; filling up the posts; revision of pay scales; procurement of vehicle; re-appropriation of funds from one head to another; permitting any officer of the Commission to participate in seminar, conference or training programme outside the State; and such other matters determined by the State Government, by order.(4)All financial powers of the Commission shall be governed by the General Financial Rules, Budget Manuals, Delegation of Financial Powers Rules and Economy Instructions issued by the Finance Department of the State Government.(5)The Chairperson, subject to the prior approval of the State Government, shall have powers to engage any person or persons as consultant or for consultation for a specific purpose, for a specific period as per the terms and conditions agreed to in advance.
