Section 40 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
40. Re-appropriation and exigent.
- No expenditure which is not covered by a provision in the sanctioned budget estimates, or which is likely to be in excess over the amount provided under any head, shall be incurred by the Board without provision being made by re-appropriation from some other head under which savings are firmly established and available. The Member-Secretary will have the same powers as that of the Chief Executive of other State Government undertaking in respect of the re-appropriations of funds under different budget heads.
