Section 14(2) in First Statutes of the Indian Institute of Petroleum and Energy, 2018
(2)The Director shall have the power to appropriate funds with respect to different items constituting the recurring budget upto a monetary limit fixed by the Board from time to time for each item:Provided that such re-appropriation will not involve increase in the budget and any liability in future years.Provided further that every such re-appropriation shall, as soon as possible, be reported to the Board.
