Section 289 in Bihar Board's Miscellaneous Rules, 1958
289. Power of reappropriation delegated to the Board and the Director of Land Records.
- The Board and the Director of Land Records have been empowered to make reappropriations subject to certain restriction and general principles laid down by Government from one voted unit to another voted unit within the same minor head, the latter in respect of "7-Land Revenue-Survey and Settlement" and "Land Records" in respect of the sub-head "Charges on account of maintenance of land records" only, and the former in respect of the rest of the budget heads "7-Land Revenue" and "25-General Administration" controlled by it.
