Section 32(3) in Road Transport Corporations Act, 1950
(3)[Subject to such conditions and restrictions as may be specified in this behalf by the State Government, a Corporation may sanction] [Substituted by Act 28 of 1959, Section 7, for " A Corporation may sanction" ] any re appropriation within the grant from one head of the expenditure to another or from a provision made for one scheme to that in respect of another, subject to the condition that the aggregate budget grant is not exceeded.
