Section 21(3) in The Oil And Natural Gas Commission Act, 1959
(3)The Commission may sanction any re-appropriation from one head of expenditure to another or from a provision made for one scheme to that for another :Provided that, except with the previous approval of the Central Government-(a)no re-appropriation from the head "loan" to another head of expenditure and vice versa in the budget shall be sanctioned by the Commission;(b)no re-appropriation which has the effect of augmenting the provision under any head of expenditure as approved by the Central Government by more than twenty per cent [*] [The words "or seven and a half lakhs of rupees" whichever is less, Omitted by Act 38 of 1962, Section 5.] shall be made.
