Section 12(9) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(9)The Vice-Chancellor shall have the power to re-appropriate funds with respect to different items constitutingthe recurring budget up to a prescribed limit as prescribed by the Board of Management for each item provided thatsuch re-appropriation will not involve any liability in future years, every such re-appropriation shall, be compulsorilyreported to the Board of Management, in the next meeting;
