Section 25 in The Gujarat Khadi and Village Industries Act, 2006
25. Sanction of budget.
(1)The State Government may approve and sanction the budget submitted to it under section 24 with such modifications as it deems proper.(2)The Board may re-appropriate such amounts as may be necessary from one scheme to another scheme subject to the conditions that the cost of any scheme as originally sanctioned shall not be exceeded by more than 33 ⅓ per cent.(3)The Board may write off losses up to Rs. 5000/- in individuals cases and not exceeding Rs. 50,000/- in the aggregate in any financial year in cases falling under any or all of the following categories:-(a)loss of irrecoverable value of stores or of public money due to theft, fraud or such other cause;(b)loss of irrecoverable advance other than loans; and(c)deficiency and depreciation in the value of stores.
