Section 17 in The M.P. Zila Panchayats (Budget Estimates) Rules, 1997
17. Re-appropriation.
- The amount provided in the budget as sanctioned, can be appropriated and prepared in Form No. ZPBE-IV by the Zila Panchayat from one head to another subject to the following conditions :-(a)Funds given by Central Government or State Government or other authorities, Institutions etc. for special schemes by way of grants or loans, should not be diverted and re-appropriated in any circumstances for any other scheme without the approval of the authority concerned;(b)The proposed re-appropriation must be sanctioned by the Zila Panchayat at a meeting; and(c)Such re-appropriation of the funds shall be intimated to the Commissioner within 15 days of the decision by the Zila Panchayat.
