Section 10 in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997
10. Re-appropriation.
- The amount provided in the budget as passed can be re-appropriated in Form GPBE-II by Gram Panchayat from one head to another, subject to the following conditions :-(i)The funds given by Janpad Panchayat or other authorities, institutions, etc. for specific schemes by way of grant or loans shall not be diverted and re-appropriated in any circumstances for any other scheme without the prior approval of the authority concerned.(ii)The proposed re-appropriation must be sanctioned by the Gram Panchayat at a meeting.(iii)Such re-appropriation of the funds shall be intimated to the Janpad Panchayat within 15 days of the decision by the Gram Panchayat.
