Section 20 in The M.P. Janapada Panchayat (Budget Estimates) Rules, 1997
20. Re-appropriation.
- The amount provided in the budget as sanctioned, can be appropriated in Form No. JP-BE-III by the Janapada Panchayat from one head to another, subject to the following conditions :-(i)Funds given by Zila Panchayat, Government or other authorities, institutions, etc., for special schemes by way of grants or loans should not be diverted and reappropriated in any circumstances for any other scheme without the approval of the funding agency/authority concerned,(ii)The proposed re-appropriation must be sanctioned by the Janapada Panchayat at a meeting, and(iii)such re-appropriation of the funds shall be intimated to the Zila Panchayat and District Panchayat Officer within 15 days of the decision by the Janapada Panchayat.
