Section 24(1) in The Employees' Provident Funds Scheme, 1952
(1)A Commissioner may, without reference to the [Central Board][, sanction expenditure on contingencies, supplies and services and purchase of articles required for administering the fund subject to financial provision in the budget and subject to the limits up to which a Commissioner may be authorised to sanction expenditure on any single item from time to time by the Central Board [* * *] [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).].
