Section 27 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
27. Reappropriation and emergent expenditure Section 38.
- No expenditure which is not covered by a provision in the budget approved by the Board or which is likely to be in excess over the amount provided being made by re-appropriation from some other head under which savings are firmly established and available;[Provided that such reappropriation shall be submitted to the State Government.] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.]
