Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017

(2)The Director shall have the power to reappropriate funds with respect to different items constituting the recurring budget up to such limit for each item as may be determined by the Board from time to time:Provided that such reappropriation shall not involve any liability in future years. Every such reappropriation shall, as soon as possible, be reported to the Board.