Section 19 in The West Bengal Khadi And Village Industries Board Act, 1959
19. Restrictions as to expenditure.
(1)Subject to the provisions of sub-sections (2) and (3), no sum shall be expended by or on behalf of the Board unless the expenditure is covered by a specific provision in the budget sanctioned by the State Government.(2)The Board may, within such limits and subject to such conditions as may be prescribed, sanction any re-appropriation from one head of expenditure to another or from the provision made for one scheme to the provision made for another.(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.
