Section 19(3) in The West Bengal Khadi And Village Industries Board Act, 1959
(3)Notwithstanding anything contained in sub-section (2), no re-appropriation -(a)from the Khadi Budget to the Village Industries Budget or from the Village Industries Budget to the Khadi Budget, or(b)from the head "loan" to another head of expenditure or from another head of expenditure to the head "loan" in either budget,shall be sanctioned by the Board without the previous approval of the State Government.
