Section 21 in Assam Khadi and Village Industries Board Act, 1955
21. Sanction of Budget.
- The [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], may sanction the budget submitted to it with such modifications as it deems proper [:] [Substituted '.' by Assam Act No. 31 of 1960, dated 17.12.1960.][Provided that the Board shall also be competent to make minor re-appropriations from one head to another after the annual budget and the programmes are approved by the State Government and sanctioned by the Khadi and Village Industries Commission subject to the overall amounts of grant and loan remaining unaltered.] [Added by Assam Act No. 31 of 1960, dated 17.12.1960.]
