Section 8 in The Haryana Contingency Fund Rules, 1967
8.
All advances sanctioned from the Contingency Fund to meet expenditure in excess of the provision for the services included in an Appropriation (Vote on Account) Act shall be resumed to the Contingency Fund, as soon as the Appropriation Act in respect of the expenditure on the service for the whole year, including the excess met from the advances from the Contingency Fund has been passed.
